LAXMI LAXMAN TORASKAR Vs. SUBHASH VELINGKAR

JUDGEMENT

(1.) Mr Agha, learned Counsel for the Appellant, points out that the only contesting respondents are Respondent No.1 and the legal representatives of Respondent No.2. The contesting Respondents are represented in this Court by Mr Rui Alberto Gomes Pereira. Accordingly, service upon Respondents No.3 to 8 is dispensed with.

(2.) This Appeal is admitted on the following substantial question of law on 21/09/2021 :

(3.) At the request of and with the consent of the learned Counsel for the parties, the Appeal is taken up for final disposal because the issue raised stands covered by the decision of the Supreme Court in Prabodh Choudhury Das and anr. vs. Mahamaya Das and ors., (2020) 18 SCC 701.