MILTON COUTINHO Vs. ANTONIO MININO JOSE

JUDGEMENT

(1.) Heard Shri C.A. Coutinho, learned Counsel appearing for the petitioner and Shri J. Godinho, learned Counsel appearing for the respondent nos. 2 to 6. Rule. Heard forthwith by the consent of the learned Counsels.

(2.) Shri J. Godinho, learned Counsel waives service on behalf of the respondent nos. 2 to 6.

(3.) The above petition challenges an order passed by the learned Civil Judge Junior Division, Margao, in Regular Civil Suit No. 96/1994 dated 17.03.2011 whereby an application under Order 6 Rule 17 of the Civil Procedure Code for amendment of the plaint filed by the petitioner at Exhibit 83 was partly allowed and the prayer for declaration sought to be incorporated by the petitioner was rejected.