JAYSHREE N. RAJEBHOSALE Vs. DILDAR MURARRAO NIMBALKAR

JUDGEMENT

(1.) Heard Shri Parag Rao, learned Counsel for the appellant, Shri I. Agha, learned Counsel for the respondent no.1, Shri Sachin Desai with Shri Eeshan Usapkar, learned Counsel for the respondent no.2, Shri J.J. Mulgaonkar, learned Counsel for the respondent no.3 and Shri V. Naik, learned Counsel for the respondent no.4.

(2.) Admit. This appeal is taken up for final disposal with the consent of and at the request of the parties. Learned Counsel appearing for the respective respondents waive service.

(3.) Present appeal against order is filed under Section 451 of the Goa Succession, Special Notaries and Inventory Act, 2012 (for the sake of brevity 'Goa Succession Act') against the order dated 20.11.2019 in Special Inventory Proceeding No.1/2011/A passed by the Senior Civil Judge, 'A' Court Bicholim, below Exhibit D-48 & D-49.