PAIK CUIRO VELIP Vs. GOVERNMENT OF GOA

JUDGEMENT

(1.) Heard Ms. R. Pereira for the Appellants, Ms. S. Kamat for Respondents No.1 to 4 and Mr. I. Santimano for Respondents No.5 to 9.

(2.) The challenge in this appeal is to the Judgment and Decree dtd. 30/10/2006 made by the Ad-hoc District Judge (2) Fast Track-II, South Goa at Margao dismissing Civil Suit No.129/2004/II as also the counter claim raised by and on behalf of respondents no.5 to 9 therein.

(3.) The appellants, who are the original plaintiffs in the said Suit have instituted this appeal aggrieved by the dismissal of their Suit. First Appeal No.75/2008 was instituted by respondents no.5 to 9 and others, aggrieved by the dismissal of their Counter Claim in the said Suit.