SANTOSH NAIK Vs. SUNANDA SAJJAN MADKAIKAR

JUDGEMENT

(1.) The appellants/original defendants are raising challenge to the judgment and decree passed by the IInd Ad-hoc Additional District Judge, Panaji in Regular Civil Appeal No.140/2000 decided on 28/10/2005, thereby allowing the appeal presented by the respondents/original plaintiff and passing the decree in favour of the plaintiff in terms of the prayers made in the plaint.

(2.) The respondents, hereinafter shall be referred to as the plaintiff.

(3.) The contentions raised by the plaintiff in the suit have been controverted by the defendants by presenting the written statement. According to the defendants there accrues no cause of action for presenting the suit and on that count the suit is liable to be dismissed.