TEOTONIO FAUSTINO VAS Vs. ANA MARIA RODRIGUES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for the respective parties.

(2.) The petitioners have invoked jurisdiction of this Court under Article 227 of the Constitution of India challenging the order of rejection of application under Order 6 Rule 17 of Code of Civil Procedure, 1908("CPC" for short) dated 19.2017 by Ad-hoc Senior Civil Judge, Panaji in Regular Civil Suit No.124/2016/B.

(3.) The respondents/plaintiffs have filed a suit for partition and permanent injunction against the petitioners. The respondents have prayed for their 50% share in the suit property as well as 50% shares of the original defendant no.1, inter alia, sought relief of permanent injunction.