VAMAN NAKUL SHETTY Vs. VASUDEV TUKAARAM SAWANT

JUDGEMENT

(1.) Heard Mr. Lotlikar, learned Senior Counsel for the appellant and Mr. Dessai, learned Counsel for the respondent. By this second appeal, the appellant takes exception to judgment and decree dated 23/6/2004 passed by Additional District Judge, South Goa, Margao in Regular Civil Appeal No. 156/2003 by which the appeal preferred by the respondent against the judgment and decree dated 2/12/2003 passed by Civil Judge, Junior Division, Margao in Regular Civil Suit No. 140/2001/C has been reversed.

(2.) The appellant is the defendant and the respondent is the plaintiff.

(3.) The parties shall hereinafter be referred to as per their status before the trial Court.