KISHORI SHARAD GAITONDE Vs. LAXMAN GANESH GAONKAR

JUDGEMENT

(1.) Heard Advocate Mr. Rao for the appellants and Advocate Mr. Ramani for respondents no.2 to 4. None appears for the other respondents.

(2.) By this Second Appeal, the appellants/ original plaintiffs take exception to the judgment and decree dated 17/11/2001 passed by Additional District Judge, Mapusa in Regular Civil Appeal No.63/1994 by which the appeal preferred by the respondents against the judgment and decree dated 25/04/1991 passed by Civil Judge, Senior Division, Bicholim, has been allowed.

(3.) Briefly, the facts relevant for disposal of the present appeal are as follows :