VASANT TUKARAM PRABHU Vs. XALINIBAI BORCAR

JUDGEMENT

(1.) This appeal is filed against the order of remand dated 16.7.2013 made by the District Judge-I North Goa, at Panaji in Regular Civil Appeal No. 339 of 2010 filed by the respondents nos. 1(a) to 1(j) against the judgment and decree dated 30.4.2001, passed by the Civil Judge, Junior Division, Ponda, dismissing the Special Civil Suit No. 21/1984/A filed by them against the appellant and respondent no. 2.

(2.) The appellant is the original defendant no.1. Respondent nos.1(a) to 1(j) are the legal representatives of original plaintiff and respondent no. 2 is the original defendant no.2.

(3.) Parties to the appeal are hereinafter referred to as the plaintiffs and defendants in the order they have been impleaded in the suit.