STERLING ABODES Vs. MARIA CELINA LOBO

JUDGEMENT

(1.) HEARD Mr. Thali, learned Counsel appearing on behalf of the petitioners and Mr. D'Costa, learned Senior Counsel appearing on behalf of the respondents.

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

(3.) BY this petition, the petitioners have taken exception to the order dated 20/08/2013, passed by the learned Civil Judge, Junior Division at Panaji, in Regular Civil Suit No. 46/2000/C.