(1.) Heard Mr. Lotlikar, learned Senior Counsel appearing on behalf of the petitioners, Mr. Dias, learned Counsel appearing on behalf of respondents no.1 to 10 and Mrs. Aras, learned Counsel appearing on behalf of respondent no.14.
(2.) Rule. Rule made returnable forthwith. By consent heard forthwith.
(3.) By this petition, the petitioners have taken exception to order dated 18/07/2013 passed by the learned Civil Judge, Senior Division, 'A' Court, Mapusa in Special Civil Suit No. 14/2008/A.