SATYAVATI DHARMA POROB, (SINCE DECEASED REPRESENTED BY HER LEGAL HEIRS) AND OTHERS Vs. RAJARAM PANDU FADTE AND ANOTHER

JUDGEMENT

(1.) This Second Appeal has been filed at the instance of original defendants, being aggrieved by the Judgment and Decree passed by the Additional District Judge, Panaji, dated 7th April 1998, in Regular Civil Appeal No. 11 of 1997, dismissing the appeal filed by the present appellants and maintaining the Judgment and Decree passed by the Civil Judge, Junior Division, Panaji, dated 9th July 1996, in Regular Civil Suit No. 242/87/B, partly decreeing the suit with costs.

(2.) This Second Appeal was admitted by this Court on 9th Oct. 1998, on the following substantial questions of law:-

(3.) The facts, in brief, as are necessary for the decision of this appeal are stated hereunder:-