CYRIL LASRADO Vs. JULIANA MARIA LASRADO
LAWS(SC)-2004-8-79
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on August 12,2004

CYRIL LASRADO (DEAD) BY LRS. Appellant
VERSUS
JULIANA MARIA LASRADO Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Judgment passed by a Division Bench of the Karnataka High Court affirming the order passed by a learned single judge is the subject matter of challenge in this appeal.
(3.) Factual aspects need to be noted in some detail.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.