DEODATO CARDOZO Vs. ANTONETA BENECIA D SILVA CARDOZO

JUDGEMENT

(1.) HEARD Shri Diniz, learned Counsel appearing for the Petitioner & Shri Godinho, and learned Counsel appearing for the Respondent.

(2.) RULE. Heard forthwith, with the consent of both the learned Counsel. Learned Counsel appearing for the Respondent, waives service.

(3.) ON the other hand, Shri Godinho, learned Counsel appearing for the Respondent, has disputed the contention of the learned Counsel appearing for the Petitioner. Learned Counsel further pointed out that the amount which has been ordered is based on the certificate produced by the Respondent to the effect that the monthly salary of the Petitioner is more than Rs.67,000/- at the relevant time. Learned Counsel further pointed out that the contention of the Petitioner to the effect that he was not given appropriate hearing cannot be accepted as, according to him, the Petitioner was always represented by an Advocate at the time of hearing of the Petitions. Learned Counsel further pointed out that considering the facts & circumstances of the case, the Petitioner is not entitled for any modification of the impugned Order and the Petition deserves to be rejected.