KAYCO ENGINEERING Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Usgaonkar, learned Counsel appearing on behalf of the appellants and Mr. Rodrigues, learned Additional Government Advocate appearing on behalf of respondent no. 1.

(2.) This appeal is directed against the judgment and decree dated 30/12/2002 passed by the learned Civil Judge, Senior Division, Bicholim (trial Judge) in Special Civil Suit No. 4/1993/A.

(3.) The appellants and respondents no. 2 to 6 were the defendants and respondent no. 1 was the plaintiff in the said suit. Parties shall, hereinafter, be referred to as per their status in the said suit.