GEORGE PETER MENDES Vs. ROBERT MENDES

JUDGEMENT

(1.) Shri Bhobe, the learned Counsel waives service for the respondents.

(2.) Heard. Admit on the following substantial question of law: Whether the first Appellate Court was justified in deciding the matter, without hearing oral arguments and on the basis of written arguments, in the facts and circumstances of the case ?

(3.) Heard finally with consent.