INDUMATI RAMAKRISHNA DEVASTHALI Vs. SHRIKANT MADHUSUDHAN DEVASTHALI

JUDGEMENT

(1.) Heard Mr. Ashwin Bhobe for the petitioners and Mr. Jatin Ramaiya for respondent no. 4.

(2.) Rule. The Rule is made returnable immediately considering the Order dtd. 10/2/2023.

(3.) The challenge in this petition is to the orders dtd. 30/10/2018 and 15/12/2018 made by the learned Senior Civil Judge at Margao. By the Order dtd. 30/10/2018, the petitioners' (plaintiffs') evidence was closed for failure to file an affidavit in lieu of examination in chief. By application at Exh. 91, the petitioners applied for recall of the Order dtd. 30/10/2018. However, by Order dtd. 15/12/2018, this application below Exh. 91 was dismissed. Hence the present petition.