LAKSHMI ANIL SALGAOCAR Vs. CHANDANA ANIL SALGAOCAR

JUDGEMENT

(1.) Heard learned counsel for the respective parties. By consent of all the parties to the above appeals/cross objections, all these appeals/cross objections are disposed of by this common judgment, at the stage of admission. he above appeals/cross objection arise from an Order dtd. 3/7/2018, Order dtd. 26/2/2019 and from an Order dtd. 3/2/2024 passed in Inventory Proceeding No.78/2016/B before the Court of the Civil Judge, Senior Division at Panaji.

(2.) he facts required to be considered to decide the present appeals/cross objection are as under:-

(3.) Shri Nitin Sardessai, learned Senior Advocate appearing for the appellants has advanced the following submissions: