NAMDEO VISHNU SALGAONKAR Vs. SUBHASH B. VELINGKAR

JUDGEMENT

(1.) Heard Mr. J.E. Coelho Pereira, the learned Senior Advocate, along with Mr. Vinod Korgaonkar for the Appellants and Mr. S.S. Kantak learned Senior Advocate along with Mr. Rui Gomes Pereira and Mr. Abhijit Kamat for the Respondents.

(2.) The Appellants are the original Plaintiffs and the Respondents are the original Defendants, or the legal representatives of the Defendants in Special Civil Suit No.239/90/A, instituted in the Court of Civil Judge, Senior Division, at Panaji. The parties to this Appeal will, therefore, be referred to as the Plaintiffs and the Defendants, for the sake of convenience.

(3.) In the plaint, the Plaintiffs pleaded that there exists a property bearing Chalta Nos.126 and 126-A of P.T. Sheet No.61 of City Survey of Panaji, in which, was situated a building comprising a ground floor, first floor, a garage, and a godown. The suit property originally belonged to Ramchandra Krishna Salgaonkar (Ramchandra), who was a widower and expired as such in 1969. The Plaintiffs claim title to the suit property and the building therein through the said Ramchandra.