ANTONIO MENEZES Vs. VITHOBA SHAMBA SHETYE

JUDGEMENT

(1.) The present appellants were the respondents in Regular Civil Appeal No. 16/2004 in which the decree passed in Regular Civil Suit No. 63/1999/B, is set aside and by framing additional issues the suit was remanded through order of the remand.

(2.) Appellate Court has framed following two issues:

(3.) During oral submissions the points which are vehemently argued can be summarized as follows: