MR. SANTIMANO MORAES Vs. MRS. ALBERTINA BATISTINA MORAES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned counsel for the respondent no.9 waives service. Heard finally by consent of the parties.

(2.) The petitioners, who are the original plaintiffs in Regular Civil Suit No.333/2010/A before the learned Senior Civil Judge at Margao, are challenging the order dated 30/4/2016 passed by the learned trial Court, by which the application filed by the respondent no.9 herein/third party for addition of the party has been allowed.

(3.) The brief facts are that the petitioners have filed the aforesaid suit for declaration that the petitioners are the owners of the eastern half portion of the property surveyed under no.433/7 of Cuncolim village admeasuring approximately 912 square metres. The entire survey number is admeasuring 1825 sq.mtrs. The petitioners are seeking a further declaration with the names of late Magadelina Moraes and Maria S. Pereira have been wrongly included in the occupant's column and Form No.I and XIV of the said property and for deletion of their names from the revenue record.