BANK OF BARODA Vs. AVDOOT BHAGWANT NAIK

JUDGEMENT

(1.) THE plaintiff in Special civil Suit No. 86 of 1996 has filed the present appeal against the judgment/decree dated 31st December. 1998, of the learned Civil judge, Senior Division, Vasco-da-Gama, decreeing the suit only partly against De fendant Nos. 2 to 4.

(2.) SOME more facts are required to be stated to dispose of the present appeal.

(3.) THE parties hereto shall be referred to in the names as they appear in the cause title of the suit.