PRABHAKAR XEMBU BHANDARI Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Made returnable forthwith. By consent of parties the petition is taken on board for final hearing.

(2.) The petitioners are the plaintiffs in Civil Suit No.78/2011 wherein they had filed an application for amendment of the plaint. That application was rejected by the trial court vide its order dated 7th January, 2013. The present petition is directed against that order.

(3.) In their suit the petitioners have sought five permanent reliefs out of which three are for declarations and others for permanent injunctions.