LLOYD SEQUEIRA VAZ Vs. JEREMIA SEQUEIRA VAZ

JUDGEMENT

(1.) Heard Counsel on both sides. Rule, returnable forthwith and heard finally with the consent of the parties.

(2.) By this writ petition, the petitioners challenge the order passed by the trial Court on 17.1.2007 upholding the objection put up on behalf of the respondents for examination of the defendant No.1 as witness of defendant No.6 and, therefore, did not allow the defendant No.6 to examine the defendant No.1.

(3.) The defendant No.1 is the mother of the defendant No.6. The defendant No.6 had also examined himself.