MARIA ADELAIDE PEREIRA Vs. PETER SAVIO LOURENCO

JUDGEMENT

(1.) Heard Mr.Silva for the appellant and Mr.J.J. Mulgaonkar for respondent nos.1 and 2.

(2.) Notice to respondent no.3 is not necessary because respondent no.3 is the appellant's son, who was also impleaded as a defendant in the suit.

(3.) The Second Appeal is admitted on the following substantial question of law: