ANTHONY SEBASTIAN AFONSO Vs. PAULO VIEGAS

JUDGEMENT

(1.) HEARD Mr. Usgaonkar, learned Counsel appearing on behalf of the appellants and Mr. Ferreira, learned Counsel appearing on behalf of the respondents.

(2.) THIS Second Appeal is directed against the judgment, order and decree dated 28/03/2012 passed by the learned District Judge -II, South Goa Margao (First Appellate Court) in Regular Civil Appeal No. 280 of 2010 and Judgment, order and Decree dated 30/04/2001 passed by the learned Civil Judge, Senior Division, Margao (Trial Court) in Special Civil suit No. 189/1987/A.

(3.) THE plaintiffs had filed the said suit for recovery of a sum of Rs. 1,41,150/ - with interest at the rate of 18% per annum, with effect from the date of filing of the suit till the date of recovery.