ANTONIO TEODORO MARQUES ALIAS ANTHONY THEODORE MARQUES Vs. ELEUTERIO SOCORRO MARQUES ALIAS SOCORRO EL MARQUES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mr. Rohit Bras de Sa, learned Counsel waives service on behalf of the respondent. Heard finally, by consent of the parties.

(2.) By this petition, the petitioner, who is the original plaintiff is challenging the order dated 31.08.2015, passed by the learned Civil Judge Junior Division at Panaji in Regular Civil Suit No. 121/2011/D. By the impugned order, the application (Exhibit-26) filed by the petitioner for amendment of the plaint has been dismissed.

(3.) The brief facts are that the petitioner has filed the aforesaid suit for declaration that the earlier oral partition of the suit house and the suit property and the present use, occupation, possession and the allotted parts and common use of the other parts thereof is legal, valid and binding on them.