PIEDADE CARVALHO, MAJOR, Vs. MARIA VICTORIA BOAVINDA FURTADO

JUDGEMENT

(1.) Heard Mr Keny for the appellants and Mr Agni for respondents nos.1 to 4 (contesting respondents). Respondent no.5 had not contested the matter before the trial Court or the appellate Court. Therefore, it is only appropriate that with the consent of the learned Counsel for the contesting parties, this appeal is taken up for final disposal at this stage. Accordingly, this appeal is admitted and taken up for final disposal.

(2.) Accordingly, this appeal is admitted on the following substantial question of law:

(3.) With the consent and request of the learned Counsel for the contesting parties, the appeal is taken up for final disposal.