PREETI ENGINEERING SERVICES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both these appeals are cross-appeals questioning the Judgment and Decree dtd. 27/12/2007 made by the Ad-hoc District Judge-1, Fast Track-I, South Goa, Margao (Trial Court) partly decreeing the plaintiff's suit but dismissing the defendant's counter claim.

(3.) The appellant in First Appeal No.115/2008 is the original plaintiff and the appellant-State in First Appeal No.246/2008 are the original defendants. Both are aggrieved by the impugned Judgment and Decree. The plaintiff is aggrieved because the suit was not decreed in its entirety. The respondent- State is aggrieved because its counter claim came to be dismissed.