SILVANO ESTIBEIRO Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Mr. D. Pangam, learned counsel appearing for the petitioner, Ms. P. Sawant, learned Addl. Government Advocate appearing for the respondent nos.1 and 2, Mr. R. Ramani, learned counsel appearing for the respondent nos. 4 to 8.

(2.) RULE . Heard forthwith with the consent of the learned counsel.

(3.) THE above petition challenges part of an order passed by the learned Civil Judge Junior Division, Quepem, in Regular Civil Suit No. 7/2012 dated 30.11.2012 whereby the amendment as sought at paras (a), (b) and (c) were allowed whereas the amendment as sought at para (d) came to be rejected.