Miss Triveni Sadanand Potekar Vs Dr. Adriano Afonso And Others
.... ; but, if the shares are unequal and the co-owner of bigger share is willing to preempt, the said right shall be allotted to him without any auction. Clause No. 3: The right of preference, in any case, is not prejudiced by cancellation of said contract, which might have been made extra judi ...
Bombay High Court (Goa Bench)
Sridhar Balkrishna Shenvi Bhobe (Expired) And Others Vs Evaristo Pinto And Others
.... unsel appearing for the contesting Respondents submitted that the same was not applicable, for the reason that there was nothing to indicate in the contents of the said agreement that it could qualify to be a composition deed. In fact, it was submitted that the agreement was without consideratio ...
Bombay High Court (Goa Bench)
Lizanne D'Silva Vs Melwen Silveira & Anr
.... pondent no.1 through email. A print out of the email is also annexed to the affidavit of service which shows that the Respondent no.1 was informed that the present application is listed for final disposal today i.e. on 22.12.2021. 6. A perusal of the trail of email shows that Respondent no. ...
Bombay High Court (Goa Bench)
Jose Paulo Coutinho Vs Maria Luiza Valentina Pereira & Anr
.... hich had accrued under the old laws do not survive and cannot be enforced against the new Government unless it chooses to recognise that right. The relevant portion of the judgment reads as follows: “29. The true position then is that in cases of acquisition of a territory by conquest, rig ...
Supreme Court Of India
Aldino Santos Braganza Vs State Bank Of India And Ors
.... the second respondent itself it is mentioned in para 4 that the SLP was decided on 22.07.2015. The impugned order does not show that there is any consideration on the aspect of the applicability of the provisions of Articles 1117, 1118 and 1219 of the Portuguese Civil Code on which reliance was ...
Bombay High Court (Goa Bench)
Mrs. Rosita Fernandes, daughter of late Salvador Fernandes, & Ors. Vs Mr. Inacio Piedade Fernandes, son of late Antonio Fernandes, & Ors.
.... ounsel for the petitioners has placed reliance on Section 409 of the Goa Succession, Special Notories and Inventory Proceeding Act, 2012 (Act, for short), in order to submit that the appointment of the valuer is mandatory before the properties can be put to auction. 7. Shri Pereira, the learned S ...
BOMBAY HIGH COURT
Mrs. Beulah Dias, Wife of William Dias, & Ors. Vs Mr. Roque Valeriano Lobo, Son of late Anthony Xavier Lobo
.... aunt appellant no.3 and her uncle Mr. Albert Lobo are the only heirs of the deceased residing in the State of Goa. The learned Judge has also failed to observe that the respondent was neither residing with the deceased at the time of their death nor he is domicile of the State of Goa, therefore, di ...
BOMBAY HIGH COURT
Mr. Ramesh G. Kandolkar, son of G. Kandolkar, & Ors. Vs Mr. Nandlak Khemka, & Anr.
.... reach of Municipal Bye-laws, requiring developer to keep side set back of three metres was not tenable as the Municipal Byelaws are not for the benefit of adjoining owners. Breach thereof does not furnish cause of action to maintain suit at the instance of a neighbour. 11. The other judgment of th ...
BOMBAY HIGH COURT
Mrs. Prabhavati Prabhakar Naik Vs Shailesh P. Panandikar, & Ors.
.... at the learned Trial Judge had proceeded to hold that the suit construction is coming up in plot bearing no.6. That the suit construction in the present suit and the suit construction which was the subject matter of the earlier suit filed against the husband of the appellant is the same is not in di ...
BOMBAY HIGH COURT
Mrs. Ida Barreto, widow of Antonio, major Teodosio Furtado, & Ors. Vs Mr. Maxmiano Guilherme Furtado and his wife, & Ors.
.... f this commentary would substantiate the case of Shri Usgaonkar, learned Senior Counsel that the value of the assets which is known at the stage of description would determine the forum of the appeal and it is not as contended by Shri M. B. Da Costa, learned Senior Counsel that the value of the appe ...
BOMBAY HIGH COURT
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