ANA MARIA PEREIRA Vs. RITA LUIS

JUDGEMENT

(1.) HEARD Mr. V. Menezes, learned counsel appearing for the petitioner and Mr. C. A. Ferreira, learned counsel appearing for the respondent.

(2.) THE above petition inter-alia challenges an order dated 21.09.2006 whereby an objection raised by the petitioner seeking a reference of an issue as to whether the petitioner is a mundkar of the disputed house came to be dismissed.

(3.) IN the facts and circumstances of the above case, I find it appropriate to dispose of the above petition by issuing direction to the learned Mamlatdar in case No.MUND/DECL/20/06/II to dispose of the said proceedings as expeditiously as possible within one year from the receipt of this order. Consequently, the execution proceedings no. 38/2005/D before the learned Civil Judge Junior Division, Margao, are stayed until disposal of the said proceedings before the learned Mamlatdar.