HUGH FERNANDES Vs. BLANCHE BERNADETTE

JUDGEMENT

(1.) Heard finally with the consent of the learned counsel for the respective parties.

(2.) This petition under Article 227 of the Constitution of India, questions the legality of order dtd. 24/2/2022 passed by the Civil Judge, Senior Division Mapusa, dismissing the petitioner's application for recasting/framing additional issues in Regular Civil Suit No.166/2017/C/A instituted by the respondent no.1.

(3.) Briefly stated the facts of the case are that : Respondent no.1 filed Regular Civil Suit No.166/2017/C/A before the Civil Judge, Senior Division Mapusa against the petitioners herein amongst the others who are the original defendant nos. 1 and 2, challenging the judgment and decree dtd. 18/2/2008 passed in Inventory proceedings no.132/2004/F/E.