JERRY ALEX BRAGANZA @ JERONIMO ORICULO ALEX BRAGANZA Vs. RAJESHREE ALIAS RAYESHRI RAMDAS BORKAR @ SHOBHAVATI RAMDAS BORKAR

JUDGEMENT

(1.) By this appeal, the appellants (original defendant nos. 2 and 3) are challenging the judgment and order dated 11/6/2010 passed by the learned Adhoc District Judge -1, at Panaji in Regular Civil Appeal no.15/2008. By the impugned judgment, the additional issue no.1 raising objection to the jurisdiction of the Civil Court has been remanded back to the trial court.

(2.) The brief facts necessary for the disposal of the appeal may be stated thus:

(3.) The suit was resisted by the fifth respondent as well as by the present appellants.