STATE OF GOA Vs. NUNO ALVARES COLACO MAJOR

JUDGEMENT

(1.) HEARD learned Additional Government Advocate for the appellants and learned Counsel for the respondent.

(2.) THE above appeal challenges the Judgment and Decree passed in Civil Suit No. 71 of 2004 by the learned IInd Adhoc Additional District Judge at Panaji dated 27-8-2004.

(3.) THE learned Judge after framing the issues and recording the evidence, by Judgment and Decree dated 27-8-2004 decreed the suit filed by the respondent and directed the appellants to grant higher pension to the respondent as prayed for by considering his total service of 30 years, 3 months and 17 days and to pay interest at 10% on the arrears of the pension.