VICTOR LUIS MONTEIRO Vs. RASHID SALVADOR SOUZA

JUDGEMENT

(1.) Heard Ms Amira Razaq for the Petitioner, Mr Nigel da Costa Frias for respondent no.1 and Mr Vilas Thali for respondents no.2 and 3. Respondent No. 4 is duly served. Ms Razaq points out that respondent No. 4 has not appeared before this Court even earlier.

(2.) By order dtd. 23/11/2022, the parties were notified that the Court shall proceed to hear the parties and pass appropriate orders. Accordingly, considering all this, Rule is issued in this petition. Further, the Rule is made returnable immediately at the request of and with the consent of the learned counsel for the respondents.

(3.) The challenge in this petition is to the Judgment and Orders dtd. 9/10/2019 and 14/10/2022 by the inventory court and the appeal court, respectively, allowed respondent no. 1 (Rashid) to join in Special Inventory Proceedings No.8/2009/B, as an interested party claiming to be one of the successors of Ana Maria Saldhana e Cunha (estate leaver).