JIVAN GAJANAN NAIK Vs. PRAFULLA PRAKASH KANDOLKAR

JUDGEMENT

(1.) THE learned Counsel for the petitioner seeks leave to delete respondent no.5. Respondent no.5 is permitted to be deleted at the risk of the petitioner.

(2.) RULE . Rule made returnable forthwith. Respondents waive service.

(3.) THE petitioner challenges the order passed by the learned Civil Judge, Junior Division, Mapusa dated 16 October 2014, striking of the defence of the petitioner.