PAIXAO PEREIRA Vs. SEBASTIAO PEREIRA

JUDGEMENT

(1.) RULE. By consent heard forthwith.

(2.) THE challenge in this Writ Petition is to the order dated 17.11.2008.

(3.) IN view of the above, the impugned order is hereby set aside. The petitioners/plaintiffs would be entitled to lead the evidence in rebuttal on the first three issues in Regular Civil Suit No. 18/97/B, and, with the above observations, the petition is disposed of and Rule made absolute in terms of prayer clause (a).