REGINALD BAPTIST LOBO Vs. ROBERT D'SOUZA

JUDGEMENT

(1.) HEARD Mr. Mulgaonkar, learned Counsel appearing on behalf of the petitioners and Mr. Usgaonkar, learned Counsel appearing on behalf of the respondents no. 1, 2, 4 and 5.

(2.) BY this Petition, the petitioners have challenged the order dated 14/02/2013 passed by the learned District Judge - I, North Goa at Panaji (First Appellate Court) in Miscellaneous Civil Appeal No. 185 of 2010.

(3.) THE Trial Court, upon consideration of the material on record, partly allowed the objections of the interested parties and held that the properties at items no. 1 to 5 are the properties belonging to late Reginaldo Baptist Lobo and are to be included in the list of assets and that the properties at items no. 1 to 14 are to be excluded from the said list.