ASSISTANT DEFENCE ESTATE OFFICER Vs. JOSE ANTONIO BRAGANZA

JUDGEMENT

(1.) HEARD both sides. Rule. By consent, rule made returnable forthwith.

(2.) THE petitioners have filed these petitions against the order passed by the District Judge, Panaji holding that the Judgment debtors had not satisfied the decree fully and directing the Judgment Debtors to make payment of the balance amount within 10 days, failing which the concerned clerk to issue warrant of attachment. This order has been passed by the district Judge on 22. 11. 06 below an application for attachment of property.

(3.) IT appears that there is a dispute relating to amount which is actually due. Both sides agree that this is a dispute which can be resolved by a mere process of calculation and no evidence is required for deciding this dispute. Both the parties are agreeable that though the impugned order may be set aside, the directions should be given to resolve the dispute relating to calculations of the amount actually due within time-bound period.