(1.) Heard Mr J. P. Mulgaoankar, learned senior counsel who appears along with Ms Rupa Banaulikar for the appellant. Mr Ivan Santimano, learned counsel who used to appear for respondents no.1 and 2 stated that he had no instructions to appear for the legal representatives of deceased respondents no.1 and 2.
(2.) This second Appeal was admitted on 22/12/2010 on the following substantial questions of law:-
(3.) The appellant is the original Plaintiff, and the respondents are the original defendants in Regular Civil Suit No.25/2000/C instituted in the Court of the Civil Judge, Junior Division at Panaji. Accordingly, the appellant shall be referred to as the Plaintiff and the respondents as the defendants, even for this Appeal.