MELISSA MONICA FERNANDES Vs. THOMAS AQUINO VINCENT SERRAO

JUDGEMENT

(1.) HEARD Mr. D'Costa, learned Senior Counsel for the Appellant and Mr. Usgaonkar, learned counsel for the respondent.

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

(3.) THIS appeal is directed against the judgment and decree dated 14/1/2012 passed by the Learned Civil Judge, Senior Division, Panaji, in Matrimonial Petition No.16/2009/A.