PUNDALIK RAGHOBA MAHALE Vs. HARISCHANDRA KRISHNA MAHALE

JUDGEMENT

(1.) Heard Mrs. Agni, learned Counsel for the appellants and Mr. Agha, learned Counsel for respondent nos.1,2, 4 to 6. Mr. Viegas, learned Counsel for respondent nos.3(b), 3(c) and 3(d) is absent.

(2.) By this Second Appeal, the appellants take exception to the judgment and decree dated 5th October, 2002 passed by the IInd Additional District Judge, North Goa, Panaji in Regular Civil Appeal No.113/2001 by which the appeal preferred by the respondents herein against the judgment and decree dated 14th August, 2001 passed by the learned Civil Judge, Junior Division, Pernem in Regular Civil Suit no.45/2001 has been allowed.

(3.) Briefly, the facts leading to filing of the present appeal are as under :