VIJAYA BANK EMPLOYEES HOUSE BUILDING Vs. TERESA MENDONCA

JUDGEMENT

(1.) This appeal is by the defendant, which is a Housing Co-operative Society.

(2.) On 19/10/1992, plaintiffs - Smt.Teresa Mendonea and Sri.Alwyn Mendona instituted a suit for recovery of sum of Rs.3,37,000.00 with costs and interest @ 18% p.a. It was their case that they were running a poultry farm in the name and style of "M/s Teresa Poultry Farm" and had constructed three sheds for this purpose on the land bearing Sy.Nos.115/5A and 115/1.

(3.) They contended that they had taken this property on lease from one Sri.V.Sreenivas and had also raised a loan of Rs.55,000.00 from Vijaya Bank. It was stated that on 20/10/1989, the Society demolished the poultry farm by use of bulldozers and nearly 6000 chickens, poultry equipments, electrical equipments, furniture and fixture were damaged and the complaint was also lodged to the police contending that they had sustained loss of Rs.3,37,000.00.