CICILIA DSOUZA Vs. RENT CONTROLLER

JUDGEMENT

(1.) At the stage of admission, the learned Government Pleader is directed to take notice for the respondent. Accordingly he has entered appearance on behalf of the respondent.

(2.) As the Appeal can be disposed of on a short ground, it is admitted and heard for final disposal. The records of the Appeal are not necessary because on the basis of the findings recorded by the learned II Additional Civil Judge, Mangalore, the Appeal can be disposed of.

(3.) This Appeal is preferred against the Judgment and decree dated 24-2-1990 passed by the learned II Additional Civil Judge, Mangalore in R.A.No.106/1985 affirming the Judgment and decree dated 22-11-1985 passed by the I Additional Munsiff, Mangalore in O.S.No. 106/1980.