DHARMA SHAMBU PARAB PALYEKAR Vs. RAUL PINTO LOBO

JUDGEMENT

(1.) This appeal came to be admitted on 20.10.2005 on the following substantial question of law:-

(2.) None appeared on behalf of the respondents.

(3.) Shri Shet, learned Counsel for the appellant has taken me through the judgment of trial Court as well as the lower Appellate Court. It is submitted that the learned Trial Court has correctly and properly appreciated the facts and evidence on record and reached a legal conclusion that the suit was required to be dismissed with costs. However, learned Additional Sessions Judge while dealing with an appeal by the plaintiff reversed the findings erroneously by not correctly appreciating the evidence and facts on record vis-a-vis law.