NEETA BHALCHANDRA KALGHATGI Vs. NILCONTA G. S. AMONKAR

JUDGEMENT

(1.) This Second Appeal impugns Judgment and Decree dtd. 24/07/2008 passed by the District Judge-I at Margao, Goa in Regular Civil Appeal 44/2007 and to Cross Objections No. 8/2005, whereby the Appeal of the Respondent Nos. 1 and 2 (original Plaintiffs No. 1 and 2) was allowed, partly decreeing Regular Civil Suit No. 35/1993 for partition and dismissing the Cross Objections of the original Defendant Nos. 1 to 10 whose counter claim for Decree of Permanent Injunction against the Plaintiffs from interfering with their possession of the suit property, was dismissed.

(2.) The Appeal has been admitted on the following Substantial Question of Law:

(3.) THE FACTS: