- (1.)THIS Defendant's second appeal, arising from Special Civil Suit No. 63 of 1987.
(2.)THIS second appeal was admitted on a substantial question of law which reads as follows :-
"whether the District Court lacked article 317. As accoes sobreo estado de pessoas ou sobre interesses imateriais consideram se sempre de valor equivalente a alcada das Relacoes e mais 1 $. jurisdiction to pass the impugned judgment, in view of Article 317 of the portuguese Civil Procedure Code"?

(3.)SOME facts are required to be stated to dispose off this appeal.