LATE ANTONIO XAVIER RODRIGUES Vs. COMMUNIDADE OF CAVELOSSIM

JUDGEMENT

(1.) Heard Mr. P. Lotlikar for the Petitioner and Mr. Sudin Usgaonkar, learned Senior Advocate with Ms. T Mashelkar for Respondent No.1 the contesting respondent.

(2.) Mr. Lotlikar states that Respondent No.2 has been served in the matter and no notice was issued to Respondent No. 3 because he is the brother of the Petitioner and that his interest is not adverse to that of the Petitioner.

(3.) Accordingly Rule. The Rule is made returnable forthwith at the request of and with the consent of learned Counsel for the parties.