ESLIE NORONHA Vs. J LAMBERT ALMEIDA

JUDGEMENT

(1.) Heard Shri J. Godinho, the learned Counsel appearing for the petitioner and Shri Nigel Da Costa Frias, the learned Counsel appearing for the respondents.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondents waives service.

(3.) The above petition challenges the order passed by the learned Civil Judge, Senior Division, Margao dated 22/03/2011 in Regular Civil Suit No.502/2010/A whereby an application filed by the petitioner for leading secondary evidence came to be rejected.