ALVARO DE SOUZA FARIA Vs. FRADERICK DE SOUSA

JUDGEMENT

(1.) HEARD Mr. D'costa, learned Senior Counsel along with Mr. Lobo, learned Counsel for the appellants and Mr. M. P. Almeida, learned counsel for the respondent Nos. 1, 2, 7 and 8. This appeal is directed against the order dated 19/10/2000 passed by the Civil Judge, Senior division, Margao in Inventory Proceeding No. 19036/78/b disposing of the application dated 19/10/1996 filed by the appellant.

(2.) BRIEFLY, the facts relevant for disposal of present appeal are as under :

(3.) IN support of the appeal, several grounds have been urged. However, it is not necessary to go into all these grounds since the impugned order is liable to be set aside on short ground urged by Mr. D'costa, learned Senior Counsel appearing on behalf of the appellant. Mr. D'costa submitted that the Trial Court ought to have considered the three documents produced by the cabeca de casal as well as the documents produced by the appellant herein. He further submitted that the Trial Court has not considered the three documents produced by cabeca de casal for want of English translation of the said documents.