MANGUESH RAJARAM WAGLE Vs. SURESH D NAIK

JUDGEMENT

(1.) Rule.

(2.) By consent heard forthwith.

(3.) The petitioners herein are the plaintiffs in r. C. S. No. 279/2000/c. In this writ petition, they challenge the Order dated 10-1-2008 of the learned Civil Judge, Junior division at Panaji by which the plaintiffs application dated 9-10-2007 to strike off the additional written statement dated 3-3-2004 has been rejected.