LAWS(BOM)-2014-3-112

TEREZA GOMES Vs. MARIA LUIZA GOMES

Decided On March 27, 2014
Tereza Gomes Appellant
V/S
Maria Luiza Gomes Respondents

JUDGEMENT

(1.) HEARD Mr. Bhobe, learned Counsel appearing on behalf of the appellants.

(2.) THIS Second Appeal has been preferred against the judgment, order and decree dated 16/06/2004 passed by the learned Additional District Judge, South Goa at Margao (First Appellate Court) in Regular Civil Appeal No. 173/2000. The said Regular Civil Appeal was, in turn, filed against the judgment, order and decree dated 31/08/2000 passed by the learned Civil Judge, Junior Division, Margao ('trial Court') in Regular Civil Suit No. 112/1982/F. The said suit as well as the said First Appeal have been dismissed by the concerned Judges.

(3.) THE appellants were the plaintiffs and the respondents were the defendants in the said Civil Suit. The parties shall, hereinafter, be referred to as per their status in the said suit.