AUGUSTO T D SOUZA Vs. CAETAN D SOUZA, (SINCE DECEASED), THROUGH HIS LEGAL REPRESENTATIVE FELICIA PINTO, DAUGHTER OF LATER MINGUEL FRANCISCO PINTO

JUDGEMENT

(1.) Shri A.D. Bhobe, learned Advocate came to be heard on behalf of the petitioners and Shri M. B. D'Costa, learned Senior Advocate on behalf of the the Respondents.

(2.) Rule. Heard forthwith with the consent of the learned Counsels. The learned Counsel appearing for the respondents waives service.

(3.) This petition takes exception to the Order dated 01/12/2012 passed by the Adhoc District Judge, FTC, Panaji pursuant to which the District Court was pleased to dismiss the issue/point on the maintainability of the appeal filed by the respondent Nos.1 and 2 under Order XLIII Rule 1 (r) C.P.C. against the order dated 13/05/2015 passed by C.J.J.D., 'D' Court, Panaji.