(1.) HEARD rival submissions at length on this First Appeal preferred by the Appellant/original plaintiff challenging the order passed by the learned Ad -hoc District Judge, Fast Track -I, South Goa, Margao.
(2.) BY consent of the parties the present appeal is taken up for final adjudication at the admission state itself and on that premise learned counsel were heard at length and the matter is taken up for final orders.
(3.) THE above order was passed on 28/1/2014. Being aggrieved by the said order, the present appeal is preferred by the original plaintiff.