SITA SHRIPAD NARVEKAR AND ORS. Vs. AUDUTH TIMBLO

JUDGEMENT

(1.) HEARD Mr. Y.V. Nadkarni, learned Counsel appearing for the appellants and Mr. Sudesh Usgaonkar, learned Counsel appearing for the respondent.

(2.) THE notice issued to the respondent indicated that the appeal may be disposed of finally at the stage of admission. Hence, with the consent of the learned Counsel, the appeal was heard finally.

(3.) THE above appeal challenges an order passed by the learned Civil Judge, Senior Division, Panaji dated 5/03/2015 whereby an application under Order 7 rule 11(a) and (d) of the Civil Procedure Code for rejection of the plaint filed by the respondents came to be allowed.