DISHA CONSTRUCTIONS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard.

(2.) The Appellants are the Plaintiffs in the Suit under Stamp No. 1525 and hereinafter shall be referred to as "the Plaintiffs".

(3.) The Plaint has not been registered for want of notice under section 80 of the Civil Procedure Code against Defendant no.2. and because it is filed beyond the period of limitation, against Defendant no.1.