JOSE ANDRADE Vs. GENOVEVA ATANASIA FULGENCIA RESUREICAO REBELLO

JUDGEMENT

(1.) Rule, made returnable forthwith. The matter is taken up for hearing by mutual consent.

(2.) Heard. Perused petition and the annexures therewith.

(3.) Grievance is made by the petitioners that opportunity to lead the evidence as regards the affidavit dated 10/07/1989 sworn in by the defendant Nos.1, 4, 8, 10 and 12, affidavit of deceased Basilio Andrade- husband of the defendant No.1Genoveva and affidavit dated 02.04.2001 sworn in by Julio Rebello, has been denied to the petitioner / plaintiff Jose Andrade without considering the relevant provisions of law, particularly Sections 32 and 65 of the Evidence Act.