COSME MATHIAS MENEZES, PVT LTD Vs. NAGUESH ELECTRONICS

JUDGEMENT

(1.) THIS petition is directed against the order passed on 12.4.2013 in Miscellaneous Civil Appeal No. 74/2012 thereby setting aside the order dated 27.6.2012 passed by Civil Judge, Senior Division, Panaji, rejecting the application of the respondents filed under Order 9 Rule 13 of CPC seeking quashing and setting aside of ex -parte judgment and decree dated 12.01.2010.

(2.) THE facts relevant for deciding this petition are stated in brief as under : -

(3.) I have heard learned counsel for the petitioner and learned counsel for the respondents. I have carefully gone through the order of the learned Ad -hoc District Judge impugned herein and also the order passed by the trial Court and the paper book of the Writ Petition. Now, following points arise for my determination: -