SOMAYYA ALIAS SEMAPPA CARLAPPA ALIAS CARLAPPA PUJARI Vs. SEETA CARLAPPA ALIAS KALLAPPA PUJARI ALIAS SHARMA

JUDGEMENT

(1.) HEARD Mr. D' Silva, learned counsel for the petitioner and Mr. Naik, learned counsel for the respondents.

(2.) RULE. By consent of the learned counsel heard forthwith.

(3.) THE lower Appellate Court placing reliance upon the judgment of this Court in the case of Smt. Maria Luiza Valentina Pereira and anr. Vs. Shri Jose Paulo Coutinho & Ors., 2010 (1) Goa L.R. 355 held that the since the property is situated in Goa, the inventory proceedings were maintainable.