REMEGIO ANTONIO AFONSO DE ARAUJO Vs. VISHWANATH PANDIT

JUDGEMENT

(1.) HEARD Mr. Tamba, learned Counsel appearing on behalf of the appellants. The respondents, though duly served after admission, are absent.

(2.) THIS Second Appeal is directed against the judgment and decree dated 21/02/2008 passed by the learned District Judge -I, North Goa Panaji (First Appellate Court, for short) in Regular Civil Appeal No. 71 of 2006.

(3.) THE appellants were the decree holders in the said Execution Application, respondents no. 4 and 5 were the judgment debtors and respondents no. 1, 2 and 3 were the third party objectors. The respondents no 2 and 3 came on record after the death of respondent no. 1. The parties shall hereinafter be referred to as per their status in the said Execution Application.