CHANDRAKANT PEDNEKAR Vs. PRADEEP D. CHODNEKAR

JUDGEMENT

(1.) Heard Mr. Narvekar, learned Counsel appearing on behalf of the petitioners and Mr. Ramani, learned Counsel appearing on behalf of the respondents.

(2.) Rule. By consent, Rule is made returnable and heard forthwith.

(3.) By this writ petition, the petitioners have challenged the order dated 23/04/2013 passed by the learned District Judge-II, South Goa, Margao (Appellate Court) in Civil Miscellaneous Application No. 16/2013 and also the order dated 30/10/2012 passed by the learned Civil Judge, Senior Division, Quepem (Trial Court) in Civil Miscellaneous Application No. 9/2012/A.