LAWS(BOM)-2014-2-338

UMAKANT GANESH SINAI TALAULIKAR Vs. UMESH FOL DESSAI

Decided On February 28, 2014
Umakant Ganesh Sinai Talaulikar Appellant
V/S
Umesh Fol Dessai Respondents

JUDGEMENT

(1.) HEARD Mr. Rao, learned Counsel appearing on behalf of the appellant and Mr. Coutinho, learned Counsel appearing on behalf of the respondent.

(2.) THIS appeal is directed against the Judgment, Order and Decree dated 16/11/2010 passed by the learned District Judge -I, South Goa Margao (First Appellate Court), in Regular Civil Appeal no. 113 of 2009, by which the judgment and decree dated 31/08/2009, passed by the learned Civil Judge Junior Division, Margao(Trial Court), in Regular Civil Suit No. 30/1999/D, came to be set aside.

(3.) THE appellant is the original plaintiff and respondent is the original defendant in the said Regular Civil Suit No. 30/99/D. The parties shall hereinafter be referred to as per their status in the said Civil Suit.