RICARDO JAIME FERNANDES Vs. VISHNUDAS ALIAS GURUDAS KHANDOLKAR

JUDGEMENT

(1.) THIS Second Appeal arises out of Judgment and Decree dated 2/5/2003 passed by the learned District Judge, Panaji (first Appellate Court, for short), in Regular Civil Appeal No. 54/1996.

(2.) THE said Regular Civil Appeal was filed by the defendant of Regular Civil Suit No. 31/91/D against the Judgment and Decree dated 11/9/1996 passed by the learned Civil Judge, Junior Division, Panaji (trial Court, for short), in the said suit.

(3.) FURTHER case of the plaintiff is as follows:-