MARIA FELICIA D SOUZA Vs. LUIS D SOUZA

JUDGEMENT

(1.) Parties were put to notice that the matter shall be finally disposed of at the stage of admission.

(2.) Heard Mr. J. Vaz, learned counsel for the appellants, Mr. Nigel Da Costa Frias, learned counsel for respondents no. 1 to 6 and Mr. K. Noorani, learned Additional Government Advocate for respondents no.11 and 12.

(3.) This appeal arises out of the judgment, order and decree dated 09.07.2012, passed by the learned District Judge-1, North Goa, Panaji, in Civil Suit No. 68/2009, thereby rejecting the plaint as against defendants no.11 and 12 and further directing that the plaint be returned to the plaintiffs to be re-presented before the learned Civil Judge Senior Division, Mapusa.