RUI JOSE D GAMA Vs. RAMA PANDURANG SAWANT

JUDGEMENT

(1.) Heard Mr. Coelho Pereira, learned Senior Counsel for the appellants and Mr. Menezes, learned Counsel for the respondents. By this Second Appeal, the appellants take exception to the judgment and decree dated 24/08/2010 passed by the Ad hoc District Judge-I, FTC, Panaji in Regular Civil Appeal No. 74/2008 by which the appeal preferred against the judgment and decree dated 16/08/2008 in Regular Civil Suit No. 193/2001/B passed by learned Civil Judge, Senior Division, Mapusa, has been dismissed.

(2.) The appellants are the defendants in the above suit filed by the respondents seeking declaration and permanent injunction.

(3.) The parties shall hereinafter be referred to as per their status before the learned trial Court.