LAWS(BOM)-1970-3-32

VOICUNTA VISNUM CAMBLE Vs. ROGUNATA SAZO SANVOL

Decided On March 18, 1970
Voicunta Visnum Camble Appellant
V/S
Rogunata Sazo Sanvol Respondents

JUDGEMENT

(1.) These appeals are against the judgments dated 25-7-1966 and 30-9-1967 passed by the learned Civil Judge, Sr. Division, Bardez. The appellant, Voicunta Visnum Camble, had filed suits against his tenants for their eviction from buildings and they were opposed by the tenants. The lower Court after trial by the judgments under appeal dismissed those suits for various reasons. Against the judgment dated 25-7-1966 the plaintiff, Voicunta Visnum Camble, has preferred appeal and against the judgment dated 30-9-1967 the plaintiff and the defendant have preferred appeals. The point for determination in all these appeals is one and the same so the appeals are disposed of by this common judgment.

(2.) After advancing lengthy arguments the learned advocate appearing for the plaintiff Voicunta Visnum Camble brought to the notice of this Court the provisions of Section 59 of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (hereinafter called 'the Act') and contended that the suits will have to be disposed of having regard to the provisions of the Act. The provisions of that section are as follows :-

(3.) It is now to be seen whether there is any force in the contention of the learned advocate appearing for the plaintiff.