JOHN FERNANDES Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) RULE.

(2.) WITH the consent of the parties, made returnable and heard forthwith.

(3.) THIS Petition filed under Article 227 of the Constitution of India takes exception to the Order dated 12. 12. 2008, passed by the learned Addl. Civil Judge, Senior Division, Margao, in Special Execution Application no. 11/2006/i, ordering the detention of the Petitioner in civil prison and the Order in CMA no. 3/2009/i dated 10. 08. 2009, by which Order, the application for review filed by the Petitioner came to be rejected.