URSULA RENHA RUMALDINA SOARES, D/O LATE JESS SOARES, W/O DICKSON OCTAVIANO SOARES Vs. FATIMA CONCEICAO TONY COLACO E FERNANDES, D/O REMEDIOS COLACO, W/O ROSARINHO MICHAEL FERNANDES

JUDGEMENT

(1.) HEARD Mr. Nigel Costa Frias, learned Advocate for the petitioners, Mr. P. S. Lotlikar, learned Advocate for respondent nos.1 and 2, Mr. R. Menezes, learned Advocate for respondent no.3 and Mr. V. Menezes, learned Advocate for respondent no. 4.

(2.) RULE . By consent heard forthwith.

(3.) BY this petition under Article 227 of the Constitution of India, the petitioners challenge orders dated 10.2.2012 passed in Regular Civil Suit No.219/2009/C by the Civil Judge, Junior Division, Margao by which the applications dated 25.3.2011 and 8.7.2011 filed under Order 1 Rule 10 of C.P.C. have been partly dismissed and application dated 13.1.2012 seeking amendment of the plaint has been partly dismissed.