LEANDRINA ANTAO Vs. CONSTANCIO LUIS CAETANO RUBINO LOBO

JUDGEMENT

(1.) THIS Civil Revision Application challenges the Order dated 18th February, 1999 and Order dated 21st April, 1999 passed in Civil Miscellaneous Application No.68/99/C and Civil Miscellaneous Application No.115/99/C respectively, filed in the suit, by which amendments came to be granted in the decree passed in favour of the respondents.

(2.) THE respondents filed the civil suit. The suit came to be decreed on 13th April, 1996. By the said decree the respondents were declared to be the owners in title of the suit property surveyed under no.109/7 admeasuring 503 sq. mts . bearing matriz no.167 of Camurlim village of Salcete . It was further directed that the name of these petitioners be deleted from the survey records in respect of the said land and they were also permanently restrained from interfering in the suit property.

(3.) IN February, 1999, the respondents filed an application for amendment of the decree dated 13th April, 1996. i.e. Civil Miscellaneous Application No.68/99/C and the said application came to be granted by the learned Civil Judge, Junior Division, Margao , on 18th February, 1999 by directing that the decree dated 30th April, 1996, be corrected by inserting the words "and for consequential possession thereof". Further application was filed by the respondents bearing no.115/99/C for review of the Order dated 18th February, 1999 and issuance of correction of the said decree and the said application was allowed by Order dated 21st April, 1999 and the following was directed to be inserted in the decree :