CARIDADE RODRIGUES Vs. DOMINGOS FERNANDES

JUDGEMENT

(1.) HEARD Mr. Lotlikar, learned Senior Counsel appearing on behalf of the appellants and Mr. D'Costa, learned Senior Counsel appearing on behalf of the respondents.

(2.) THIS Second Appeal is directed against the judgment and decree dated 18/03/2008 passed by the learned District Judge -I, Panaji ('First Appellate Court', for short) in Regular Civil Appeal No. 39/2006.

(3.) BY the impugned judgment, the judgment and decree dated 06/05/2006 passed in Regular Civil Suit No. 39/2003/C/B by the learned Civil Judge, Junior Division, Panaji ('trial Court', for short) has been quashed and set aside and consequently, the suit of the plaintiffs has been decreed.