FREDERICK C DSOUZA Vs. CARLOS TAVORA

JUDGEMENT

(1.) Heard Shri Godinho, learned Counsel, appearing for the Petitioner and Shri V. Menezes, learned Counsel appearing for the Respondent.

(2.) Rule. Heard forthwith with the consent of both the Counsel. The Respondents waive service on Rule.

(3.) The above Petition challenges the Order dated 06.08.2011, passed by the learned Civil Judge, Senior Division, Panaji, whereby the application filed by the Petitioner to lead secondary evidence in respect of two Power of Attorneys, came to be rejected.