KAMLAKANT ROGHUVIR SINAI BONSULE Vs. ANTHONY MACARENHAS

JUDGEMENT

(1.) By this second appeal, the appellants take exception to judgment and decree dated 21.1.2000 passed by the Additional District Judge, Panaji, in Regular Civil Appeal No. 5/1993 allowing the appeal against the judgment and decree dated 18.12.1992 passed by the Civil Judge, Junior Division at Panaji, decreeing Regular Civil Suit No. 21/75/B filed by Kamlalakant Sinai Bhosule against the respondents. The appellants are the legal representatives of Kamlakant Raghuvir Sinai Bhonsule and they have been brought on record during the pendency of the appeal before the lower Appellate Court.

(2.) Briefly, the facts relevant for disposal of the appeal are as under:

(3.) The suit was contested by the defendants.