SHRI SELWYN AGNELO BOTELHO Vs. MR. NORTON DSOUZA

JUDGEMENT

(1.) Rule. Rule, made returnable forthwith. The learned Counsel for the respondents waive service. Heard finally by consent of the parties.

(2.) Both these revision applications are between the same parties and involve a common question as to whether the plaint in a suit filed by the respondent no. 1 is liable to be rejected under Order VII Rule 11(a) and (d) of the Code of Civil Procedure (CPC). As such, these revision applications are being disposed of by this common judgment.

(3.) The brief facts necessary for the disposal of the revision applications may be stated thus: Respondent no. 1 -Norton D'Souza is the original plaintiff. The petitioner -Selwyn Agnelo Botelho (CRA No. 25/2015) is the original defendant no. 1, while the petitioner -Shirley Botelho (CRA No. 35/2015) is the original defendant no. 2 before the trial Court. Shirley Botelho is the wife of Selwin Botelho. The parties are hereinafter referred to in their original capacity as plaintiff and defendants.