MR. SUCORRO FERNANDES S/O LATE A.M. FERNANDES Vs. MR. MENINO JOSE CRASTO, S/O LATE SEBASTIAO ROSARIO CRASTO AND MRS. ADELINA CRASTO

JUDGEMENT

(1.) BY this petition under Article 227 of the Constitution of India, the Petitioner seeks leave to delete Article 226 from the cause title. Leave granted. Amendment to be carried out forthwith.

(2.) HEARD Mr. Pereira, learned Counsel for the Petitioner and Mr. Shet, learned Counsel for the Respondents.

(3.) BY this petition, the Petitioner challenges orders dated 25/11/2009 passed by the Additional Civil Judge, Senior Division, Margao in Regular Civil Suit No. 74/2003/I partly rejecting application for amendment and an application for production of the documents filed by the Petitioner. The Petitioner is the Plaintiff and the Respondents are the Defendants in the said suit.