LAWS(BOM)-2014-1-183

ARONIO AGNELO LUIS FERNANDES Vs. RICHA VAZ

Decided On January 10, 2014
Aronio Agnelo Luis Fernandes Appellant
V/S
Richa Vaz Respondents

JUDGEMENT

(1.) HEARD Mr. Bhatkuly, learned counsel appearing for the appellant and Ms. N. Pimenta, learned counsel appearing for the respondents.

(2.) THE above appeal has been admitted on the following substantial questions of law.

(3.) THE learned counsel appearing for the appellant has assailed the impugned judgment and submitted that the admission of DW1 that the appellant was working in Bombay from September, 1991 to November, 1992, would itself disclose that the respondent no. 1 has admitted that there was no access for a period of more than nine months prior to the birth of the child on 29.06.1992. The learned counsel further pointed out that on the basis of the said averments itself the learned Judge ought to have decreed the suit.