SHRI BALKRISHNA SHIVRAM NAIK GAONKAR, AGED 44 YEARS, LANDLORD, MARRIED, AND HIS WIFE, Vs. STATE OF GOA, REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT OF GOA, SECRETARIAT, PANAJI, GOA.,

JUDGEMENT

(1.) BY this appeal, the appellants take exception to the judgment and decree dated 29th June, 2002, passed by the Civil Judge, Sr. Division, at Margao in Special Civil Suit No. 39/1990/A, by which the suit filed by the appellants and respondents No. 3 and 4 against the respondents No. 1 and 2 has been dismissed.

(2.) THE parties shall, hereinafter, be referred to as per their status before the trial Court.

(3.) THE suit was contested by the defendants. It was the case of the defendants that the plaintiffs were not owners of the land and the property bearing Survey No. 287/2 was belonging to the Communidade of Nagorcem -Palolem.