NARAYAN BABU VELIP Vs. DHILLAN SADA DESSAI

JUDGEMENT

(1.) Heard Mr. Usgaonkar, learned Counsel appearing on behalf of the appellants and Mr. Dukle, learned Counsel appearing on behalf of the respondents in the both the appeals.

(2.) This common judgment shall dispose of the above Second Appeals, since both the appeals pertain to the same suit property and facts are also similar.

(3.) Second Appeal No. 69 of 2008 arises out of the judgment, order and decree dated 25/01/2008 passed by the learned District Judge-I, South Goa, Margao ('First Appellate Court', for short) in Regular Civil Appeal No. 64/2007 by which the judgment and decree dated 29/08/2007 passed by the learned Civil Judge, Junior Division, Canacona ('Trial Court', for short) in Regular Civil Suit No. 45/2003 has been quashed and set aside. Second Appeal No. 96/2008 arises out the judgment, order and decree dated 05/06/2008 passed by the learned District Judge-3, South Goa, Margao ('First Appellate Court') in Regular Civil appeal No. 73/2007 by which the judgment and decree dated 29/08/2007 passed by the learned Civil Judge, Junior Division, Canacona ('Trial Court') in Regular Civil Suit No. 20/2004 has been quashed and set aside.