SEBASTIAO FERNANDES Vs. CHANDAR BARKELO FADTE

JUDGEMENT

(1.) Heard Mr. Talualikar, learned Counsel for the petitioner and Mr. Redkar, learned Counsel for respondents no.1 to 5.

(2.) Rule. Rule is made returnable forthwith. By consent, heard forthwith.

(3.) By this petition, the petitioner has challenged the order dated 25/09/2013 passed by the learned Civil Judge, Junior Division, Quepem in Regular Civil Suit No.17/2008/A by which the application dated 02/09/2013 filed by the defendants no. 2 and 3 therein i.e. petitioner and respondent no. 7 herein for opportunity to cross-examine the plaintiff no. 1 (PW1) was dismissed.