SAROJINI NUNES Vs. LENNET GODINHO

JUDGEMENT

(1.) Rule is made returnable forthwith. Heard by consent.

(2.) The respondent Nos. 5, 9. 10 though served, remained absent. The only contention raised on behalf the learned Counsel for the petitioner is that the Court ought not to have set aside the petitioner's contention that the respondent's objection did not relate to the execution, discharge or satisfaction of the decree and, therefore, there was no need to hold enquiry into the said objections. It appears that the executing Court has not expressed its opinion whether the respondent's objections are pertaining to the execution, discharge or satisfaction of the decree which is the true scope of Section 47 of the Code of Civil Procedure.