LAWS(BOM)-2017-4-221

GIZALA MAGDUM KHAZI, ALIAS GIZALA BEGUM ALIAS GIZALA MADGUM KHAZEE, ALIAS GIZALA KHAZI, DAUGHTER OF MADGAUM KHAZEE ALIAS MAGDOOM KHAZEE Vs. BELARMINO T E REBELLO, SON OF LATE EDUARDO REBELLO

Decided On April 19, 2017
Gizala Magdum Khazi, Alias Gizala Begum Alias Gizala Madgum Khazee, Alias Gizala Khazi, Daughter Of Madgaum Khazee Alias Magdoom Khazee Appellant
V/S
Belarmino T E Rebello, Son Of Late Eduardo Rebello Respondents

JUDGEMENT

(1.) Heard Mr. C. A. Ferreira for the petitioner, Mr. Rodrigues for respondent no.1 and Ms. Kamat for respondent no.2.

(2.) Rule. At the request of the learned Counsel for the parties, rule is returnable forthwith.

(3.) The challenge in this petition is to the judgment and order dated 07/06/2016 made by the Additional Collector-I, South Goa, District Margao. The operative part of which reads thus :