RAMAKRISHNA ANAND RAIKAR Vs. BISMARK C. DSOUZA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Admit. With the consent of and at the request of the learned Counsel for the parties, the Appeal is taken up for final disposal forthwith.

(3.) This Appeal is directed against the order dated 5th September, 2019, made by the District Judge-1, North Goa, Panaji (First Appellate Court) dismissing Civil Misc. Application No.144/2019, seeking setting aside of the ex parte Judgment and Decree dated 26th September, 2018, made by the First Appellate Court in Regular Civil Appeal No.60/2013.