GIBLO MORTO NAIK GAONKAR Vs. KISNARAJ VITHAL GAONKAR

JUDGEMENT

(1.) RULE, returnable forthwith. Heard by consent.

(2.) THERE is no reason why the learned Civil Judge, Jr. Division, Panaji ought not to have disposed of the suit under Order XV of the Code of Civil Procedure. It is obvious from the stand of the defendants that they have withdrawn the notice which was challenged by the respondent-plaintiff. Obviously, therefore, Order XV, Rule 1 would apply.