RANDOLF SAVIO PHILIPS Vs. FLORENCE D'SOUZA

JUDGEMENT

(1.) Heard Mr. Rao, learned counsel for the appellant. None present for the respondent though duly served.

(2.) Admit. Heard finally in view of the notice issued by this Court for final disposal at the stage of admission, vide order dated 25.7.2013.

(3.) This appeal raises a short question which is as follows:-