MRS. AMELIA DINIZ Vs. MR VITTOL BHAWANT KAMAT

JUDGEMENT

(1.) Heard Shri J. P. Mulgaonkar, learned Advocate for the Petitioners and Shri R. G. Ramani, learned Advocate on behalf of the Respondents.

(2.) Rule, heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents, waives service.

(3.) This Petition under Article 226 and 227 of the Constitution of India takes exception to the Order dated 13.10.2015 passed by the learned Additional Senior Civil Judge, Margao, and that dated 11.08.2016 passed by the District Judge-II, Margao, in Misc. Civil Appeal No. 16/2016.