EDWIN DIAS E GAMA Vs. ADMINISTRATOR OF COMMUNIDADE

JUDGEMENT

(1.) Heard Mr. V.A. Lawande for the Appellants and Mr. Walikar for Respondent No.2-contesting Respondent.

(2.) This Second Appeal was admitted on 13th July 2012, on the following substantial question of law:

(3.) The Appellants are the original Plaintiffs and the Respondents are the original Defendants in Regular Civil Suit No.39/2002/B, instituted in the Court of Civil Judge, Jr. Division, at Quepem. For the sake of convenience, the parties will be referred to by their original description in the plaint.