Section 450 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
450. Finality of the decision.
(1)Questions decided in the inventory proceeding, other than the questions decided by order made under section 435, shall be considered as having attained finality, as against the head of the family and the persons summoned as heirs, and so also as against the parties who were given an opportunity to be heard before the decision, unless the right to file a suit is expressly reserved by the court.(2)Where the questions involved are questions of law, or questions of fact which can be decided on the basis of documents produced or ordered to be produced, the court shall not reserve the right to file a suit.(3)As regards questions of fact which have to be proved by adducing other evidence, the court may decide the question provisionally reserving the right to file a suit when a finding on merits can be given without holding a detailed inquiry.
