SURENDRA GOVIND NAIK CHODANKAR Vs. BHIKU GOVIND NAIK

JUDGEMENT

(1.) Heard Mr. S. Naik, learned counsel appearing for the petitioner and Mr. J.E. Coelho Pereira, learned Senior Counsel appearing for the respondent. Rule. Heard forthwith with the consent of the learned counsel.

(2.) The learned counsel appearing for the respondent waives service.

(3.) The above petition challenges an order dated 26.02.2013 passed by the learned Civil Judge Junior Division, Panaji, whereby an application for amendment of the written statement as well as to introduce the counter-claim filed by the petitioner came to be rejected.