KUSUMA MANGUESH TIRODKAR Vs. DILIP SATARDEKAR

JUDGEMENT

(1.) Heard Mr. J. E. Coelho Pereira, learned Senior Advocate with Mr. B. Fernandes for the Appellants and Mr. Sudesh Usgaonkar with Ms. A. Pereira learned counsel for the Respondents.

(2.) This Second Appeal was admitted on 31st March 2009 on the following substantial question of law.

(3.) The Appellants are the original Plaintiffs and the Respondents are the original Defendants in Regular Civil Suit No.11/2006/D instituted in the Court of the Civil Judge Junior Division, Vasco, seeking inter alia the reliefs of restoration of possession, permanent and mandatory injunction.