ANTONIO FERDINO VARELA Vs. THEREZA MARIA ANGELA VARELA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) By this writ petition, the petitioner has challenged the legality and correctness of the order passed on 06.01.2014 by the learned District Judge-2, Panaji partly allowing the application for amendment of the petitioner so as to add one additional ground and partly refusing leave to incorporate another additional ground for divorce.

(3.) After hearing both the sides, the question that arises for my consideration is: