(1.) Heard Mr Rohit Bras De Sa, learned Counsel for the Appellants and Mr V. Braganza, who appears along with Mr Sagar Rivankar for the Respondents.
(2.) This Second Appeal questions the concurrent decrees made by the trial Court and the Appellate Court ordering the Appellants "? eviction from several premises described in the plaint.
(3.) On 15/12/2021, this Court, speaking through the Hon "?ble Justice Manish Pitale, made the following order: