MILAGRES SALES COUTINHO Vs. MARIA ANGELICA DA COSTA

JUDGEMENT

(1.) By this appeal, the appellant has challenged the judgment and order dated 22.06.2012, passed by the Ad-hoc District Judge-1, Margao in Regular Civil Appeal No. 34 of 2011, dismissing the appeal filed by the appellant against the judgment and decree dated 06.12.2010 passed in Special Civil Suit No. 125/2007 by Civil Judge, Junior Division, Margao thereby, dismissing the suit of the appellant brought for recovery of money due under a mortgage.

(2.) Briefly stated facts of the case are as under:-

(3.) I have heard learned Counsel for the appellant, learned Counsel for respondents 1, 7 and 8 and learned Counsel for respondents 2, 3, 4 and 6. None for respondent no. 5, though duly served. With their assistance, I have carefully gone through the paper-book including impugned judgments and decrees.