LATERAN MAX FRANCISCO VAZ Vs. VOLVETTA GOMES

JUDGEMENT

(1.) Heard Mr. Dessai, learned Senior Counsel appearing on behalf of the appellants and Mr. Mascarenhas, learned Counsel appearing on behalf of respondents no. 1 to 4.

(2.) This Second Appeal is filed against the judgment, order and decree dated 21/01/2004 passed by the Additional District Judge-III, South Goa, Margao (First Appellate Court) in Regular Civil Appeal No. 42 of 2001, by which the Judgment, order and decree dated 12/03/2001 passed by the Civil Judge Junior Division, Margao, (Trial Court), in Regular Civil suit No. 39/1986/C, has been quashed and set aside.

(3.) The appellants and respondents no. 5 to 8 were the plaintiffs in said Civil Suit whereas respondents no. 1 to 4 and 9 were the original defendants therein. Parties shall, hereinafter, be referred to as per their status in the said civil suit.