ASVAS HOMES LLP Vs. TIOFILO SEBASTIAO DE SOUZA

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) Rule. Rule is made returnable forthwith; at the request of and with the consent of learned Advocates for the parties, the matter is finally heard and disposed of. Learned Advocate Mr. Dajvip Patkar appears on behalf of the Petitioner, learned Advocate Mr. Amay Naik Salatry waives service on behalf of the Respondents.

(3.) The petition has impugned order dtd. 5/11/2025, passed by the Civil Judge Senior Division A Court at Mapusa in Regular Civil Suit No.25/2025/A, whereby, despite, the Consent Terms having been filed by the parties to the suit in the Trial Court, the Court has recorded that the parties were present before the Trial Court and has agreed to execute the said Consent Terms and the Court has refused to pass a Decree in term of the Consent Terms and has directed the Plaintiff to lead evidence in the matter.