CONSERVATOR OF FOREST Vs. VINAYAK M. FOTTO

JUDGEMENT

(1.) Heard learned Counsel for the respective parties.

(2.) This Second Appeal is directed against the judgment and decree dated 26/06/2003 passed by the learned Additional District Judge, Mapusa ("First Appellate Court", for short) in Regular Civil Appeal No. 40/2001. The said appeal was filed against the Judgment and decree dated 16/02/2001 passed by the learned Civil Judge Senior Division, Bicholim ("trial Court", for short) in Regular Civil Suit No. 9/1989.

(3.) The appellants and respondent no.7 were the defendants in the said suit whereas respondents no. 1 to 6 were the plaintiffs.