MARIA MARTINHA MENEZES Vs. SONNY CORREIA

JUDGEMENT

(1.) Heard Mr. Nitin Sardessai, learned Senior Advocate with Mr. K. Sabnis for the Petitioner and Mr. S. S. Kakodkar learned counsel for the Respondents No.3 and 8.

(2.) The challenge in this petition is to the judgment and order dated 30.04.2009 made by the Administrative Tribunal, Goa in Eviction Appeal No.44/1998 setting aside the judgment and order dated 09.01.1998 made by the Additional Rent Controller-IV, Margao in case No.BLDG/13/ARC-I/95.

(3.) The matter has a checkered history. However, it would suffice to refer to the following: