JOSEPH ARAUJO Vs. BONNY ARAUJO

JUDGEMENT

(1.) HEARD Shri J. Godinho, learned Counsel appearing for the Petitioner and Shri M. Fernandes, learned Counsel appearing for the Respondent nos. 1, 2 and 3.

(2.) RULE . Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondent nos. 1 to 3, waives service. Service on the Respondent no. 9 is dispensed with as they have not joined issue with regard to the contentions raised in the impugned Order.

(3.) THE above Petition challenges the Order dated 21.12.2013, passed by the Lower Appellate Court, whereby an Appeal preferred by the Respondent nos. 1 to 3 was partly allowed and the matter was remanded to the learned Trial Judge to hold an inquiry examining the objections raised by the said Respondents to the suit property.