ANDRE DE MENEZES Vs. BRENDA NAZARETH MENEZES

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) Upon hearing learned Senior Counsel Mr. Lotlikar for the petitioners and Mr. Sardessai for the respondents and on going through the paper book with their assistance, I find that even though learned Senior Civil Judge in paragraph 8 of the impugned order dated 14.10.2015 has noted the fact that the petitioners too were the parties who by objections hampered the work of the Commissioners in enlisting the properties/documents, the letter dated 12.10.2015 (Page-59) written by two Court Commissioners indicates something else.

(3.) At this juncture, learned Senior Counsel for the petitioners submits that earlier the petitioners did not object to the course followed by the Court Commissioners and even now, the petitioners would not object to whatever course the Court Commissioners follow in enlisting the properties.