DEVDATTA N DHOND Vs. BERNARD PEREIRA

JUDGEMENT

(1.) By this Second Appeal, the Appellant takes exception to Judgment and Decree dated 9.5.2003 passed by the Additional District Judge, Mapusa, in Regular Civil Appeal No. 47/2001, partly allowing the appeal preferred by the Respondent against Judgment and Decree dated 14.6.2000 passed by the Civil Judge, Senior Division, Bicholim, in a suit for mandatory injunction, recovery of possession and mesne profits. The trial Court by Judgment and Decree dated 14.6.2000 dismissed the suit filed by the Respondent against the Appellant. The parties hereinafter shall be referred to as per their status before the trial Court.

(2.) Briefly, the facts leading to filing of the present appeal are as under:

(3.) The trial Court answered issue No. 1 partly in favour of the plaintiff. The trial judge dismissed the suit.