URSULA PINTO Vs. MARIA EUGENIA JOSEFA FRIAS PINTO

JUDGEMENT

(1.) RULE is made returnable forthwith. Heard by consent. The respondent Nos. 1 to 4 and 6 though served, remained absent.

(2.) THE following order is passed by consent: The C.M.A. Nos.10/2000, 147/2000 and C.M.A. No. 34/2006 shall be taken up and disposed of by the Civil Judge, Senior Division, Mhapusa as expeditiously as possible and not later than 6 months from the next date. The hearing of the suit shall also be expedited.