JOAO Vs. BERNANDINA FERNANDES

JUDGEMENT

(1.) Heard Mr. Kamat, learned Counsel appearing on behalf of the appellants and Mr. Narvekar, learned Counsel appearing on behalf of the respondents.

(2.) This appeal is filed, by the original defendants of the suit who were appellants in Regular Civil Appeal filed before the District Judge, South Goa along with Civil Miscellaneous Application No. 122 of 2009 for condonation of delay in filing the said appeal, against the order dated 06/01/2009, passed by the District Judge-2, Margao(First Appellate Court), in the said Civil miscellaneous Application No. 112 2009.

(3.) After hearing the learned Counsel, limited question that arises in the present appeal is as follows :