JULIE LOBO Vs. ANGELA GERALDINE DSOUZA

JUDGEMENT

(1.) Heard Mr. Thali, learned Advocate for the petitioner and Mr. Sardessai, learned Advocate for the respondent.

(2.) Rule, by consent heard forthwith.

(3.) By this petition, the petitioner challenges order dated 22.09.2008 passed by the Civil Judge, Senior Division, Mapusa in Special Civil Suit No.204/1991/A, by which the Trial Court has allowed the application filed by the defendant to produce additional document.