ALLELUIA BARNABE CAEIRO Vs. WILSON CAEIRO

JUDGEMENT

(1.) Heard Mr. Menino Pereira, learned Advocate appearing for the petitioners and Mr. V. Menezes, learned Advocate appearing for the respondent nos. 1 and 2.

(2.) Rule made returnable forthwith.

(3.) Heard by consent of learned counsel appearing for the respective parties. Mr. V. Menezes, learned Advocate waives notice on behalf of the respondent nos. 1 and 2.