MARY PEREIRA Vs. ANANT

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The rule is made returnable immediately with the consent of and at the request of the learned Counsel for the parties.

(3.) The petitioners are the Decree Holders who had instituted execution. The decree orders the eviction of the respondents (Judgment Debtors) and also directs some payment of arrears.