ROHIDAS SIMEPURUSKAR Vs. MARIO FRANCISCO DE CONCEICAO LOBO

JUDGEMENT

(1.) Heard T. Sequeira for the Appellants and Mr. V. P. Thali who appears along with Mr. Rajdeep Prabhugaonkar for the Respondent.

(2.) The appellants are the original defendants and the respondent is the original plaintiff in Regular Civil Suit No.189/1996/C instituted in the Court of the Civil Judge, Senior Division at Mapusa (Trial Court). Accordingly, for this Second Appeal, the parties will be referred to by their original positions before the Trial Court.

(3.) The plaintiff, by instituting the aforesaid Suit prayed for the following reliefs: