SADANANAD YESHWANT HEDE Vs. MAHADEV JANARDHAN HEDE

JUDGEMENT

(1.) This is defendants' second appeal arising from Reg. C. S. No. 14/98/b.

(2.) The parties hereto shall be referred to in the names as they appear in the cause title of the suit. The plaintiff having filed a suit for injunction simpliciter against the defendant - since deceased and now represented by his legal heirs, the same was decreed by the trial Court by judgment/decree dated 30. 10. 99. The defendants carried an appeal to the District Court, Panaji, and the same was dismissed by the learned Second additional District Judge on 16. 8. 01.

(3.) This appeal was admitted on 13. 6. 02 on four substantial questions of law but it has been agreed by the parties that only two questions need be answered by this court, and they are: