RAMESH SUKDOW BHANDARI Vs. GANGADHAR MORTO NAIK GAONKAR

JUDGEMENT

(1.) THESE four appeals arise out of the references made under Section 30 of the Land Acquisition Act, 1894. The references were disposed of by Judgment and Award dated 15-2-2006 passed separately in each reference. The appellants are party nos.6 to 12 and the respondents are party nos.1 to 5 in the references before the District Court.

(2.) HEARD learned Counsel for the parties.

(3.) THE Reference Court found that the documents produced by the respondents clearly demonstrate that the property at survey nos.19/1, 19/2, 176/1 to 176/16 are inscribed in the name of Morto Giblo Naik father of Dr. Giblo Naik Gaonkar and late Gangadhar and late Shantaram Naik Gaonkar under inscription at folios 154 V of Book G 9 and that late Morto Gilbo Gaonkar inherited the property from his father late Gilbo Morto Naik Calvaodcar who in turn had acquired the same from Communidade of Canacona by virtue of a decree in Civil Suit No.4595 of 1892 passed by the Civil Judge, Senior Division at Quepem. THE respondents have also produced the Official Gazette dated 1-5-1986 which showed that a part of the property admeasuring 5250 sq. meters had been donated by late Shri Giblo Morto Naik Gaonkar and his son late Shri Morto Giblo Naik Gaonkar to Gopal Krishna Devasthan. This evidence has gone unchallenged.