YOSHITA R. RIVANKAR Vs. SUNITA HALDANKAR

JUDGEMENT

(1.) By this Second Appeal, the appellants take exception to the judgment and decree dated 8th December, 2003 passed by Additional District Judge,FTC, South Goa, Margao in Regular Civil Appeal No. 158/2001 by which the appeal preferred by the appellants against the judgment and decree dated 27th September, 2001 passed by learned Civil Judge, Junior Division, Margao in Regular Civil Suit No. 14/1978/C, has been dismissed.

(2.) The appellant nos. 1 to 10 are legal representatives of original plaintiff Vaicunta Anant Bandodkar and appellant no.11 was plaintiff no. 2 in the above suit. The respondents are legal representatives of original defendants i.e. Shankar Anant Bandodkar, and his wife Sogunabai Shankar Bandodkar. The plaintiff no.1 was brother of defendant no.1.

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