LAWS(BOM)-2008-4-194

SADANAND K NARVEKAR Vs. MARIA CATARINA SEBASTIANA DSOUZA

Decided On April 10, 2008
SADANAND K NARVEKAR Appellant
V/S
MARIA CATARINA SEBASTIANA DSOUZA Respondents

JUDGEMENT

(1.) RULE is made returnable forthwith. Heard by consent.

(2.) AFTER hearing the matter for some time, following order is passed by consent: