KAMTA CORPORATION Vs. JOAQUIM CUPERTINO COSTA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with the consent of the learned Advocates appearing for the parties.

(2.) Being aggrieved by the judgment passed in the Rent Appeal No.1 of 2019 by the District Judge-2 Panaji, dismissing the appeal preferred by the petitioner against the judgment and order of the 1st Fora, Civil Judge Junior Division "C' Court, Ponda, the petitioner, is before this Court.

(3.) In order to appreciate the contention of the petitioner the necessary facts are culled out as under: