SHAMIR ALIAS SAMIRO J COUTINHO, LATE CAETANO P COUTINHO Vs. JOSEPH ALIAS JOSE CLAUDIO COUTINHO, LATE CAETANO P COUTINHO

JUDGEMENT

(1.) Rule.

(2.) By consent rule is made returnable forthwith.

(3.) This petition impugned an order passed by the C. J. S. D. , margao on 29. 3. 2006 in Special Civil Suit No. 58/01/a by which the Trial court has observed that the defendants no. 3 and 5 are entitled to withdraw their admission and to amend their written statement. The Trial court has therefore allowed the application for amendment made by the defendants no. 3 and 5 (Ex-D/48).