NORONHA CHEMBURKAR & ASSOCIATES Vs. RONNIE W DSOUZA

JUDGEMENT

(1.) HEARD . Counsels have also filed written synopsis. The appellants are aggrieved by order dated 9.1.2003 made by District Forum North Goa in Complaint No. 65/1999, whereby their application dated 13.7.2001 for amendment of written version was dismissed. It may be noted here that part of the reliefs claimed in the said application i.e., for leave to produce some additional documents was allowed.

(2.) WE do not find any infirmity in the impugned order. The law regarding amendment of written statement at fag end of the case has been settled by the Hon'ble National Commission in Revision Petition 2094/2000 between the same parties. Leave to produce additional documents pertaining to registration of Co -operative Society and transfer of land in its favour is sufficient to enable the Forum to decide the controversy between the parties.

(3.) WE do not find any merit in the submission of the appellant that the newly formed Co -operative society ought to be joined as a party. There is no privity of contract between the respondent -original complainant and the society, and the appellant -original opposite party would be liable for defective works or deficiency in service, if any.