RAMNATH NARAYAN PAI, SON OF LATE NARAYAN RAMKRISHNA PAI Vs. EKNATH NARAYAN PAI S/O LATE NARAYAN RAMKRISHNA PAI

JUDGEMENT

(1.) By this Appeal, the original Defendant nos.1 and 2 have challenged the judgment and decree dated 26 July 2010 passed by the learned Civil Judge Senior Division, Vasco, in Special Civil Suit No.20/2005.

(2.) The Respondent nos.1 to 4 are the original Plaintiffs. The Defendant nos.10 and 11 are purchasers of the properties. The other Defendants are the siblings of the Plaintiff.

(3.) The Respondent no.1, the Plaintiff, filed a Special Civil Suit seeking partition of various properties. The parents of the Plaintiff and the Defendants hailed from Karnataka and settled in Goa during the Portuguese regime. It is an admitted position that the parties are governed by Hindu Law and not by the law prevalent in Goa.