MAHADEU PANDURANG ARONDEKAR Vs. RAMA BUDHAJI NAIK CHIPOLKAR

JUDGEMENT

(1.) By the above Second Appeal, the Appellants challenge the Judgment and Decree dated 15.03.2000 passed by the learned IInd Addl. District Judge, Panaji, by which, the Judgment and Decree passed by the Trial Court dated 23.04.1999 came to be confirmed.

(2.) The Appellants are the original Defendants in Regular Civil Suit No. 22/1994 filed by the Respondent herein for a perpetual injunction to restrain the Defendants, their family members and agents from interfering with the suit property in any manner.

(3.) The parties would be referred to as per their status in the suit.