LIGORIO RODRIGUES Vs. QUITERIA SILVEIRA E RODRIGUES

JUDGEMENT

(1.) BOTH these petitions are disposed of by common judgment since challenge in both these petitions is to the order dated 19th September, 2009 passed by the learned Civil Judge, Senior Division, Ponda in Regular Civil Suit No.310/2000/A (New).

(2.) HEARD learned Counsel for the parties. Rule. By consent of the learned Counsel for the parties heard forthwith.

(3.) THE application was opposed on behalf of the plaintiffs. By the impugned order dated 19th September, 2009, the trial Court allowed the application on the ground that since in the additional written statement, the said defendants had made statements giving rise to the additional issues, it was necessary to frame the said issues. Consequently, the trial Court allowed the application.