COSMAS JOSE PINTO Vs. TERESA ESTIBEIRO

JUDGEMENT

(1.) Rule. By consent heard forthwith.

(2.) The Petitioner herein is plaintiff in R.C.S. No. 29/2001/A and in this Writ Petition has challenged two Orders of the learned Civil Judge, Senior Division at Bicholim. The first is dated 18-7-2007 by which an application dated 3-10-2006 was allowed and the applicants were joined as Defendant Nos.4 to 13. The second is dated 4-3-2009 by which the said Defendants were permitted to file a written statement beyond the period of 90 days. In case this Writ Petition succeeds and the Order dated 18-7-2007 is set aside then there will be nothing required to be decided in relation to Order dated 4-3-2009.

(3.) Some brief facts are required to be stated to dispose off this Writ Petition.