IGNATIOUS BRAGANZA Vs. THOMAS AMBROSE BRAGANZA

JUDGEMENT

(1.) Heard Mr. Kapil Kerkar for the Petitioner and Mr. Pranav Kakodkar for the Respondents.

(2.) Rule. Rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.

(3.) The challenge in this Petition is to the order dated 8/2/2021, by which the learned Trial Judge has allowed the Respondents'/ Defendants' application to amend the counter-claim and, inter alia, to seek a decree of eviction against the Petitioner herein from the suit house.