NILKANTH VISHWANATH BHONSLE Vs. JAIRAM GANESH TOPLE

JUDGEMENT

(1.) HEARD Mr. Ramani, learned Counsel appearing on behalf of the appellant.

(2.) THIS Second Appeal is directed against the judgment and decree dated 25/10/2007 passed by the Ad hoc District Judge FTC -I, Panaji (First Appellate Court, for short) in Regular Civil Appeal No. 29 of 2007, whereby the said appeal was dismissed and the judgment and decree dated 06/02/2007 passed by the learned Civil Judge, Senior Division, Mapusa (trial Court, for short) of dismissal of Regular Civil Suit No. 138/2002/C, was maintained.

(3.) THE appellant was the plaintiff and the respondent was the defendant in that suit. The parties shall, hereinafter, be referred to as per their status in the said suit.