MICHAEL DENNEY Vs. OLINDA RODRIGUES ALIAS OLIDA DSOUZA

JUDGEMENT

(1.) Heard Shri. V. Menezes learned Advocate for the Petitioners and Shri. S. Kantak, learned Advocate for the respondent.

(2.) Rule. Rule made returnable forthwith by consent of the parties.

(3.) Writ Petition is directed against the Order dated 22nd July, 2004 whereby the application made by the petitioners for amendment of the written statement filed in the counter claim came to be rejected. The following facts are not in dispute :-