SHIVAJI B.DESSAI Vs. VITHOBA BABUSO ADEL

JUDGEMENT

(1.) Heard.

(2.) Both the appeals are taken up together in view of the order dated 04.02.2009 passed by this Court as they arise out of the same judgment passed by the learned Additional District Judge, North Goa at Panaji.

(3.) Briefly, the case of the appellant is that a suit was filed by the Respondent no. 1 against the appellant in both the appeals before the learned District Judge for damages. The parties shall be referred as shown in the manner they so appear in the cause title of the impugned judgment.