SHRI MAHADEV SAJRO SHET TALPY, (MANOHAR MAHADEV TALPY SON OF DECEASED AND ORS.) AND ORS. Vs. SHRI BABAJI SAGUN TALPY (SUNDARE BABAJI TALPY, WIFE AND ORS.),

JUDGEMENT

(1.) Heard Mr. Lotlikar, learned Senior Counsel for the Appellants and Mr. Kansar, learned Counsel for the Respondents.

(2.) By this Second Appeal, the Appellants take exception to the judgment and decree dated 6th June, 2000 passed by the Additional District judge, Panaji in Regular Civil Appeal No. 66/1992 dismissing the appeal filed by the Appellants against the judgment and decree dated 30th September, 1992 passed by the Civil Judge, Junior Division Sattari at Valpoi dismissing the suit bearing No. 20/1990 filed by the Appellants.

(3.) The Appellants who are the Plaintiffs in the above suit, filed the above suit seeking declaration that the names of the Defendants were wrongly recorded in record of rights in respect of the suit property bearing survey No. 9/1 of Velguem of Sattari Taluka. The Plaintiffs also sought permanent injunction against the Defendants. The Defendants contested the suit filed by the Plaintiffs.