PRAKASH POTE Vs. JOHN CRUZINHO GONSALVES

JUDGEMENT

(1.) Heard Mr. Nigel da Costa Frias for the appellants and Mr. C. A. Coutinho for the respondents.

(2.) This Second Appeal is directed against the Judgments and Decrees dtd. 6/6/2019 and 6/3/2021 made by the learned Trial Judge and First Appellate Court in Regular Civil Suit No.309/2012/I and Regular Civil Appeal No.64/2019 directing the appellants-defendants to hand over vacant possession of the suit flats to the respondents-plaintiffs.

(3.) The appellants were the defendants and the respondents were the plaintiffs in Regular Civil Suit No.309/2012/I instituted seeking the eviction of the defendants. The Trial Court and the First Appellate Court have concurrently held that the defendants have no subsisting right, title, or interest in the suit flats and therefore, they should hand over the vacant possession of the suit flats to the plaintiffs. Hence the present Second Appeal.