LATA VINAYAK BHATKULY Vs. SUNITA HARI PRABHU

JUDGEMENT

(1.) LEARNED Counsel for the appellants seeks leave to delete respondents No.3 to 9. Leave granted.

(2.) THIS appeal from order has been filed challenging removal of the appellant No.1 as an administrator in the Inventory Proceedings No.26/94 and Inventory Proceedings No.222/96/A. It appears that the appellant No.1 who was appointed as an administrator was absent on 24.9.2003, the reason for her absence was ill-health. Her Advocate also did not remain present on 24.9.2003, on which date she was supposed to offer herself for cross examination. On this date the learned Judge removed her from the office of administrator in terms of Article 1439(1) of the Portuguese Civil Code on the ground of failure to remain present during the course of the proceedings. Respondent No.1 was appointed in place of appellant No.1 as administrator in terms of Article 2068 of the Portuguese Civil Code. It is this order which is challenged in this appeal from order.