LAWS(BOM)-2019-4-144

REMINIA MASCARENHASE GONSALVES Vs. BENJAMIN POBRE GONSALVES

Decided On April 16, 2019
Reminia Mascarenhase Gonsalves Appellant
V/S
Benjamin Pobre Gonsalves Respondents

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The Second Appeal is admitted on the following substantial question of law:

(3.) By consent of parties, the Second Appeal is taken up for hearing on the aforesaid substantial question of law.