FELICIDADE BRAGANZA Vs. FRANCISCA MARQUES PEREIRA

JUDGEMENT

(1.) THIS Second Appeal takes exception to the Judgment and Decree of the Additional District Judge, Mapusa (First Appellate Court) in Regular Civil Appeal No. 90 of 2000.

(2.) REGULAR Civil Appeal no. 90 of 2000 was preferred by the present appellants, challenging the Judgment and Decree dated 30/03/2000 of the Civil Judge, Junior Division, Mapusa (Trial Court) in Regular Civil Suit No. 98/88/B.

(3.) THAT Civil Suit had been instituted by the respondent of the present Second Appeal, who is the original plaintiff.