MARIAN N DCOSTA Vs. VITHAL MIRINGKAR

JUDGEMENT

(1.) HEARD Mr. Bhobe, learned counsel appearing on behalf of the appellant and Mr. Arolkar, learned counsel appearing on behalf of the respondent.

(2.) THIS Second Appeal is directed against the judgment and decree dated 24th January, 2013 passed by learned District Judge -I, North Goa at Panaji in Regular Civil Appeal no. 24/2011 and the judgment and decree dated 20th December, 2010 passed by the learned Civil Judge, Senior Division, 'A' Court at Ponda in Special Civil Suit No.19/2005/A.

(3.) THE respondent herein was the plaintiff in the said Special Civil Suit No. 19/2005/A whereas the appellant was the defendant. The parties shall hereinafter be referred to in the manner in which their names appears in the cause title of the said suit.