NARAYAN DHARMA MAHALE Vs. PANDU DURGA MAHALE

JUDGEMENT

(1.) Heard Mr. Usgaonkar, learned Counsel for the appellants and Mr. Coutinho, learned Counsel for the respondents.

(2.) This Second Appeal is directed against the judgment and decree dated 25/09/2007 passed by the learned Adhoc District Judge 2, FTC-II, Margao (First Appellate Court, for short) in Regular Civil Appeal No.101 of 2006, which, in turn, was filed against the Judgment and decree dated 11/10/2004 passed by the learned Civil Judge, Junior Division, Canacona (Trial Court, for short) in Regular Civil Suit No. 134/2000(New).

(3.) The original appellant no. 1 and appellant no. 2 were the plaintiffs in the said suit whereas the original respondents no. 1 and 2 and other respondents were the defendants. The parties shall hereinafter be referred to as per their status in the said suit.