PAUL NIKLAV RODRIGUES Vs. ANTHONY DOMNIC DSOUZA

JUDGEMENT

(1.) BY these two letters Patent Appeals, the appllants have impugned the common judgment and order and consequent decrees dated 13-12-2001 passed by a learned Single Judge of this Court in First Appeal No. 762 of 1986 and First appeal No. 742 of 1986. The aforesaid two first appeals arose from the judgment and decrees passed in S. C. Suit No. 6412 of 1989 and S. C. Suit No. 3694 of 1970.

(2.) SINCE both the appeals arise from common facts, they are being disposed of by this common judgment and order. The brief facts of the case were as under :-

(3.) THE learned Counsel appearing on behalf of the appellants sought to raise several contentions. The contentions raised by him were as under :-