ROSARINHO MACARIO FERNANDES Vs. LAURENA PEDRINA COLACO

JUDGEMENT

(1.) HEARD Mr. De Sa, learned Counsel for the petitioners and Mr. Menezes, learned Counsel for the respondents.

(2.) RULE . By consent heard forthwith.

(3.) BY this petition, the petitioners challenge the order dated 17th April, 2010 passed by the District Judge, South Goa, Margao in Miscellaneous Civil Appeal No.56/2009 allowing the appeal preferred by Laurena Pedrina Colaco, (since deceased) the appellant in the said appeal against the order dated 9th September, 2009 passed by Additional Civil Judge, Senior Division, Margao in Civil Miscellaneous Application No.07/1998/I in Inventory Proceedings No.19097/79/I.