- (1.)Heard learned Counsel for the parties in both the appeals.
(2.)This common judgment shall dispose of both the aforesaid appeals since they arise out of the same judgment, and decree dated 20/12/2006 passed by the learned Civil Judge, Senior Division, Panaji ('Trial Court') in Special Civil Suit No. 20/90/B.
(3.)The appellant in F. A. No. 135/2007 was plaintiff no. 4 in the said Special Civil Suit and the respondents therein were the original defendants no. 1 and 2. The appellants of F. A. No. 146/2007 are the legal representatives of defendant no. 3 in the said Special Civil Suit. The respondents no. 3 to 7 were the plaintiffs in that Special Civil Suit; the respondents no. 1 and 2 were the original defendants no. 1 and 2, whereas the respondents no. 8 to 13 were the defendants no. 6 to 11 in the said suit. Parties shall, hereinafter, be referred to as per their status in the said Special Civil Suit.