ESCOLASTICA BRAGANZA Vs. HELENA BRAGANZA

JUDGEMENT

(1.) Heard Mr. Godinho for the Appellants/Applicants and Mr. Vivek Rodrigues for Respondents No. 1(a) to 1(g). The rest of the Respondents are served but do not appear in this second appeal.

(2.) The learned Counsel for the parties hand-in consent terms dated 07.10.2021 which are taken on record and marked as "X" for identification. However, this appeal cannot be disposed of based entirely on the consent terms, because, there are other Respondents who have neither appeared nor have joined in the filing of these consent terms. The import of the consent terms is, however, proposed to be taken into consideration, without intending to prejudice or harm the rights and interests of the remaining Respondents. The learned Counsel for the parties state that such of the parties who have signed the consent terms, either themselves or through their Advocate, however, agree to be bound by the same.

(3.) This second appeal was admitted on 05.02.2009 on the following substantial questions of law:-