The ruling in Second Appeals Nos. 16 and 17 of 2004 by the High Court of Bombay in Goa is the target of civil appeals by special leave. The plaintiffs ... are the appellants. The appeals have been denied by the High Court based on the contested decision. The suit had really been partially decreed by the trial court. Nevertheless, the trial court's decision was overturned by the First Appellate Court, which also dismissed the lawsuit. The High Court upheld the First Appellate Court's ruling by the challenged judgement.