ANA ROSA PAACIAENCIA GONSALVES Vs. BENEDITO GONSALVES

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith, and petition is heard by consent.

(2.) Respondent No. 3 herein is a total stranger to the parties involved in the Regular Inventory Proceedings No. 33/2003/B.

(3.) According to the Respondent No. 3, the properties Survey No. 152/4 and 152/4/B which are included in the properties subject matter of inventory proceedings are not liable to be dealt with in said inventory proceedings and he has prayed that those be excluded from the inventory.