CELIA FERNANDES Vs. FELICIDADE VAZ

JUDGEMENT

(1.) This Second Appeal was admitted on 15.03.2012 on the following substantial questions of law:

(2.) The appellants are the original plaintiffs and the respondents are the original defendants in Special Civil Suit No.9/2006 instituted by the plaintiffs before the Ad-hoc District Judge-1, FTC-I, South Goa at Margao (Trial Court) seeking the following reliefs:

(3.) The Trial Court vide Judgment and Decree dated 30.04.2009 partly decreed the suit and the sale deed dated 26.12.1995 registered under No.27 at pages 462 to 498 dated 04.01.1996 was declared as null and void.