RALPH D SOUZA Vs. DANNY D SOUZA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Admit.

(3.) Mr. CLIVE D'souza waives notice for respondent nos. 1 to 10. None appears for the respondent No. 11. Ms. Musle waives notice for respondent No. 12. The contesting respondents are respondent Nos. 1 to 10 who had filed the suit. The respondent No. 11 has not appeared even before the lower court. In the circumstances, as contesting parties are before the court, by consent, appeal is taken up for final disposal, as short question is involved.