HILARIO FRANCIS FERNANDES Vs. CHRITOPHER FERNANDES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally with the consent of the parties.

(3.) The challenge in the present Petition is to the order passed by the first Appellate Court dtd. 27/9/2023 in Miscellaneous Civil Appeal No. 67 of 2021. By this order, the first Appellate Court quashed and set aside the order passed by the Inventory Court dtd. 6/12/2021 and directed to discard the additional declaration/affidavit filed by the Head of the Family [HoF] on 30/7/2019 with further direction to the HoF to give fresh declaration keeping in mind the provisions of Sec. 376 (3) and (4) of the Goa Succession, Special Notaries and Inventory Proceedings Act, 2012 [the Act of 2012, for short].