ANTONIO BARRETO S/O MINGUEL SANTANA BARRETO AND HIS W/O AND MILAGRINA BARRETO Vs. MARIA SAVIA BARRETO

JUDGEMENT

(1.) Heard Mr. Coutinho, learned Counsel for the petitioners and Mr. Da Costa, learned Counsel for the respondent.

(2.) Rule. By consent heard forthwith.

(3.) By this petition, under Article 227 of the Constitution of India, the petitioners challenge order dated 30/7/2010 passed by the Civil Judge, Junior Division, Margao, in Regular Execution No. 34/09/D allowing the application for execution filed by the respondent/decree holder.