AIRES JOSEPH CORDEIRO Vs. PATRICK PAES

JUDGEMENT

(1.) Heard Mr. Y. Nadkarni, learned Counsel for the petitioner and Mr. R. G. Ramani,learned Counsel for the respondents.

(2.) The challenge in this petition is to the order dated 25.4.2012 made by the learned Trial Judge dismissing the petitioner's application under Section 151 of CPC to adjourn sine die the proceedings in Special Civil Suit No.67/2003/A until the disposal of the Matrimonial Petition No.64/2004/A pending before the learned Civil Judge, Senior Division at Mapusa, Goa.

(3.) The Special Civil Suit No.67/2003/A is a suit for specific performance instituted by the petitioner/Aires against Patric Paes and Brenda Paes(respondents herein). The Matrimonial Petition no. 64/2004/A is a petition for a divorce instituted by Susan Pinto, wife of the petitioner Aires. Incidentally, Susan Pinto is a sister of Brenda Paes.