TEODOLINDA DIAS MANDOLY Vs. LAURIE HERMEGEILD PEREIRA

JUDGEMENT

(1.) Heard Shri A.D. Bhobe, learned Counsel appearing for the petitioners. None for the respondents though served.

(2.) Rule heard forthwith. The notice issued to the respondents was for disposal of the above petition at the stage of admission.

(3.) The above petition challenges an order passed by the learned Civil Judge Junior Division at Margao dated 22/08/2012 whereby an application for amendment filed by the petitioners came to be rejected.