RAMANAND GUNAJI Vs. RAGHUVIR SHAMBA

JUDGEMENT

(1.) This second appeal impugns judgment and decree dtd. 29/1/2010 of the District Court, Mapusa passed in Regular Civil Appeal 64/2009. The appeal has been admitted on the following substantial questions of law:

(2.) The facts that have led to the filing of the present second appeal are the following:

(3.) I have heard the submission of the Learned Counsel for the parties. I have perused the records of the trial court, the pleading of the parties and the evidence led by them.