JOAQUIM TELES Vs. LUIS CAETANO GUILERME WELINGTON

JUDGEMENT

(1.) Heard Mr. A. Naik, learned counsel appearing for the appellants and Mr. R. G. Ramani, learned counsel appearing for the respondents.

(2.) Admit on the following substantial question of law : Whether the learned Judge was justified to decree the suit filed by the respondents relying upon the judgment of this Court in the case of Smt. Purificacao Fernandes v/s Dr. Hugo Vicente de Perpetuo Socorro Andrade Menezes & Ors, 1985 AIR(Bom) 202?

(3.) Heard forthwith with the consent of the learned counsel.