CIDALIA ROSA PAULINA DE LOURDES ALMEIDA BODADE Vs. JOSE ANTONIO MANUEL FRANCISCO JACINTO BARRETO XAVIER ALIAS

JUDGEMENT

(1.) Heard. Admit. Shri Mulgaonkar, the learned Counsel waives service on behalf of the respondent nos.1(a),(b),(c),(d),(e), (f),(g),(h) and respondent no.2. Heard finally, by consent.

(2.) By this appeal, the appellants are challenging the order dated 19/04/2014 passed by the learned Adhoc Civil Judge, Senior Division at Margao in Port Civil Miscellaneous Application No.14/2013/II in Inventory Proceeding No.96/1986/A. By the said order, the application under Article 1425 of the Portuguese Civil Code (Portuguese Code, for short) filed by the appellants, who are interested persons, for correction of an error, is dismissed.

(3.) The brief facts are that Inventory Proceedings being Inventory Case No.96/1986 were initiated on the file of the Special(Comarca) Judge at South Goa at Margao in respect of the properties of estate leavers Shri Aluizio Caetano Jacinto Lourenco Roque Barretto Xavier and his wife Clara Aurelia Quiteria de Piedade Azaredo. These inventory proceedings were concluded by a consent decree dated 24/02/2006. The present appellants have been allotted property at Item No.37, which is described as under :