SUBASH CHODANKER Vs. SATISH SHIVNATH CHODANKER

JUDGEMENT

(1.) HEARD Shri Usgaokar, learned Counsel appearing for the Petitioners and Shri Thalman Pereira, learned Counsel appearing for the Respondents.

(2.) RULE.

(3.) LEARNED Counsel appearing for the Respondent nos. 1 and 2, who is the Cabeca de casal in the Inventory Proceedings, has taken me through the roznama of the proceedings and pointed out that there were objections raised by the Petitioners from time to time which are at exhibits 24, 26, 27 and 29 before the learned Trial Court and that the learned Judge on 21.12.2005, went on an assumption that no such objections to the Assets were filed by the interested parties. Both the learned Counsel as such pointed out that the learned Judge has gone on a wrong assumption that no objections were raised to the list of Assets.