LISA RODRIGUES E MENDONCA Vs. EUGENIO RODRIGUES

JUDGEMENT

(1.) HEARD Mr. Pereira, learned Counsel appearing on behalf of the appellants and Mr. Sardessai, learned Counsel appearing on behalf of respondents no. 1 and 2.

(2.) ADMIT .

(3.) BY this appeal, the appellants take exception to the order dated 24/07/2013 passed by the learned Civil Judge, Senior Division at Vasco -da -Gama ('trial Court'), on the objections dated 27/07/2012 filed by the respondents no 1 and 2 herein, in Special Inventory Proceedings No. 11/2011/A.