HALONA BUILDERS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this appeal, the appellants take exception to the judgment and decree dated 3rd May, 2001 passed by the Civil Judge, Senior Division, Panaji in Special Civil Suit No.26/1988/B in so far as it refuses the relief of compensation to the plaintiffs as against respondent nos.1 and 2.

(3.) The appellants are the plaintiffs in the above suit filed against the defendants seeking the following reliefs :