LAWS(BOM)-2013-12-41

FRANCISCO D'COSTA Vs. FRANCISCO XAVIER D'COSTA

Decided On December 17, 2013
Francisco D'costa Appellant
V/S
Francisco Xavier D'costa Respondents

JUDGEMENT

(1.) HEARD Mr. Kakodkar, learned Counsel appearing on behalf of the appellants and Mr. Ramani, learned Counsel appearing on behalf of the respondents.

(2.) ADMIT on the following substantial questions of law:

(3.) THE parties shall be hereinafter referred to in the manner in which they are designated in the cause title of said Regular Civil Suit No. 31/1999/D.