BEULAH DIAS Vs. ROQUE VALERIANO LOBO

JUDGEMENT

(1.) Heard Mr. Nigel Costa Frias, learned Counsel for the appellants.

(2.) Admit.

(3.) By the impugned order dated 12.09.2013 passed in Inventory Proceedings No.453/2012/F, the learned Civil Judge, Junior Division "F" Court Mapusa, had rejected the objection on behalf of the interested parties No.4(iv) and 4(v) against which the present appeal is preferred.