SHRI SRIHARI SUBRAI NAIK KURADE, Vs. MR. LOURENCO COLACO, SON OF LATE SEBASTIAO COLACO AND MRS. SUZANA COLACO

JUDGEMENT

(1.) MR . Lawande, learned Counsel for the Petitioners seeks leave to delete Article 226 from the cause title. Leave granted. Amendment to be carried out forthwith.

(2.) RULE . By consent of the learned Counsel for the parties heard forthwith.

(3.) BY this petition under Article 227 of the Constitution of India, the Petitioners challenge the order dated 29th July, 2010 passed by Civil Judge, Senior Division, Quepem in Regular Civil Suit No. 38/2007/B by which the counterclaim sought for by the Respondents in the suit has been allowed.