SHRI LAXMAN S. GAONKAR, (DECEASED) REPRESENTS BY HIS LEGAL HEIRS (SHRI SHANKAR LAXMAN GAONKAR AND ORS.) Vs. SMT. PRAMILA KANTA NAIK, WIDOW OF KANTA RAMNATH NAIK,

JUDGEMENT

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

(2.) By this Second Appeal, the Appellants take exception to the judgment and decree dated 26th December, 2000 passed by Additional District Judge, North Goa, Mapusa in Regular Civil Appeal No. 46/1993 dismissing the appeal against the judgment and decree dated 31st March, 1993 passed by the Civil Judge, Junior Division, Sattari at Valpoi in Regular Civil Suit No. 42/1990 (New).

(3.) The Respondents are the Plaintiffs in the above suit, who filed the above referred suit against the Appellants/ Defendants claiming the following reliefs: