STEPHEN NOEL DSOUZA Vs. SADASHIV RAKHMAJI BODAKE

JUDGEMENT

(1.) Heard Ms. Sonawane, learned Advocate for Appellants and Mr. Shinde, learned Advocate for Respondent Nos. 1A to 1D.

(2.) By consent of the parties, present Second Appeal is taken up for final hearing.

(3.) Present Second Appeal assails concurrent Judgments passed by the learned Trial Court in Special Civil Suit No. 363 of 2010 dtd. 31/7/2012 which is upheld by the learned Appellate Court in Civil Appeal No. 532 of 2012 by judgment dtd. 5/5/2017. Both these judgments are appended to the present Second Appeal. Separate Appeal Paperbook containing the evidence recorded is also filed.