RAMDAS PARAB Vs. CHIEF SECRETARY GOVT OF GOA

JUDGEMENT

(1.) Heard.

(2.) This appeal is filed by the plaintiff in R.C.S. No.99/2001/A against Judgment/ Decree dated 30-9-2004 of the learned Additional District Judge, Panaji, by which the suit for declaration and for recovery of money filed by the plaintiff has been dismissed.

(3.) The parties hereto shall hereinafter be referred to in the names as they appear in the cause title of the suit.