DATTARAM KRISHNANATH PEDNEKAR Vs. PANDURANG K PEDNEKAR

JUDGEMENT

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

(2.) The Petitioners herein are the plaintiffs in Regular Civil Suit No.l77/2007/A and shall, hereinafter, be referred to as such.

(3.) In this Writ Petition, they have challenged the Order dated 20-8-2009 of the learned Civil Judge, Senior Division, Mapusa by which they have been disallowed to file written statement to the counter-claim.