FORTIS HOSPITALS LTD. Vs. ANTONIETA RIBEIRO E SOUZA

JUDGEMENT

(1.) Admit. The learned counsel for the respondent nos. 1 and 2 and the learned Additional Government Advocate for the respondent no.3 waives service. Heard finally by consent of parties.

(2.) The challenge in this petition is to the order dated 25/3/2015 passed by the learned District Judge at Panaji in Civil Suit No.38/B, by which the learned District Judge has refused to reject the plaint under Order 7, Rule 11 of Code of Civil Procedure 1908 (CPC) has been dismissed.

(3.) The brief facts necessary for the disposal of the petition can be stated thus: