JYOTIN CHOPRA Vs. ALEIXO DOMINGOS FERNANDES

JUDGEMENT

(1.) HEARD Mr. Kantak, learned Senior Counsel appearing on behalf of the appellants, Mr. D'Costa, learned Senior Counsel appearing on behalf of the respondents no. 1 to 9, Mr. Lotlikar, learned Senior Counsel appearing on behalf of the respondent no. 12 and Mr. Vernekar, learned Advocate appearing on behalf of the respondents no. 10 and 11.

(2.) ADMIT . Heard forthwith with the consent of the learned counsel for the parties.

(3.) PARTIES shall hereinafter be referred to in the manner in which their names appear in the cause title of the Special Civil Suit No. 48/2012/C. The appellants are the plaintiffs and the respondents are the defendants.