INACINA JACINTA SOUZA E RODRIGUES Vs. SANTAN RODRIGUES

JUDGEMENT

(1.) Rule made returnable forthwith. The learned Counsel for the respondent nos. 1, 1(c), 1(d) and 1(e), waives service. Heard finally by consent of parties.

(2.) The first respondent has filed Regular Civil Suit No. 48/2015/C, against the petitioners and the second respondent for a declaration, which suit is pending on the file of the learned Civil Judge Junior Division Margao. In that suit, Mr. Jose Afonso (PW-1) was examined on behalf of the first respondent on 08.10.2018. It appears that Advocate Ms. C. Rodrigues for petitioner nos. 1 and 2 (defendant nos. 1 and 2) sought time, in order to enable the petitioners to engage another Advocate. On this, the learned Trial Court passed following order on 08.10.2018:

(3.) Insofar as petitioner no. 3 and the second respondent (original defendant nos. 3 and 4) are concerned, the Court passed the following order: