MR. REGGIE FERNANDES Vs. MISS SHANTA C. KHOVALKAR

JUDGEMENT

(1.) Rule. The respondent is present in person. The parties are heard. Considering the short question involved the petition is being disposed off finally by consent of parties.

(2.) The petitioner who is the defendant in R.C.S. No.53/2012/F on the file of the learned Civil Judge, Junior Division, Mapusa, is challenging the order dated 26/9/2016 by which the application for adjournment filed by the petitioner has been rejected and the evidence of the petitioner has been closed.

(3.) The suit is for recovery of an mount of Rs. 11,15,000/-.