(1.) DURING the course of hearing of the First Appeal, Mr. S. G. Dessai, the learned Senior Counsel for the appellant - Bank after seeking instructions from Sujir Prabhakar, Chief Manager of the Syndicate Bank and Mr. S. S. Kantak, the learned counsel for the respondents after seeking instructions from Dilip M. Pai Raiturkar ,Proprietor of respondent no. 1 (original defendant no. 1), submitted that the First Appeal may be disposed of by the following Order:-
(2.) THE Judgment and Decree passed by the Ist Additional Civil Judge, Senior Division, Margao, stands modified in terms aforestated accordingly. No costs.