SADANAND VITHAL NAIK Vs. RASHMI DINESH NAIK

JUDGEMENT

(1.) Heard. Rule. By consent heard forthwith.

(2.) This is a a defendants' writ petition and is directed against order dated 21/ 7/2009 of the Learned Civil Judge, Junior Division at Panaji in R.C.S No.50/2006/C by which the defendants' application dated 10/06/ 2008 has been dismissed. By the said application the defendants had prayed for framing of two issues namely of mundkarship and tenancy and referring them to the Mamlatdar, for his decision.

(3.) Some facts in brief are required to be stated to dispose of this writ petition.