BANDEKAR BROTHERS PRIVATE LIMITED Vs. V G QUENIM

JUDGEMENT

(1.) ADMIT.

(2.) BOTH these appeals can be disposed of together, for the subject matter as well as the parties to the proceedings are common; and, in fact, the trial Court by the impugned order has disposed of the two separate applications filed in the same suit by common order.

(3.) BRIEFLY stated the appellants instituted suit before the Court of Civil Judge, Senior Division, Bicholim being Special Civil Suit No. 7/2000/a for the following reliefs against the respondents, which reads thus:-