CATARINA FERNANDES Vs. MISS VICTORIA GONSALVES

JUDGEMENT

(1.) WHETHER failure to pay enhanced rent as demanded by the landlord could be a ground for eviction as alleged in the plaint?

(2.) ( i ). Whether during the pendency of the suit, the Goa , Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968, has been extended to the area where the suit property is situated? (ii). If so, whether the Plaintiff is entitled to an order of eviction having regard to the provisions of the Act? (iii). If, the Rent Act is not applicable, whether the landlord is entitled to an order of eviction without properly determining tenancy by giving a valid quit notice?

(3.) THE Plaintiffs prayed for :