GANESH ARJUN GHATWAL Vs. SHRIMATI ARJUN GHATWAL

JUDGEMENT

(1.) THIS appeal is filed by the Defendants in Special Civil Suit No. 20/ 97/a against the Judgment/decree dated 8/7/2002, of the learned Civil Judge, Senior division, Bicholim, by which the Plaintiffs' suit for recovery of a sum of Rs. 23,67,260. 42 and/or for accounts was decreed against thedefendants in the sum of Rs. 19,39,015. 02 with interest at the rate of 6% per annum from 1-2-1997.

(2.) THE parties hereto shall be referred to in the names as they appear in the cause title of the said Civil Suit.

(3.) THERE is no dispute that late arjun Ganesh Ghatwal is the husband of plaintiff No. 1 (since deceased) and father of plaintiffs Nos. 2,3,4,5,6 and 7 and Defendant no. l. The Defendant No. 2 is the wife of defendant No. 1.