KHATIZA BEG Vs. SHAIKH ZAFFAR

JUDGEMENT

(1.) Heard Mr. Amonkar for the Appellant and Mr. Bharne for Respondents No. 1 and 2.

(2.) This second appeal was admitted on 21/1/2011 on the following substantial questions of law:-

(3.) The Appellant instituted Regular Civil Suit No. 41/2001/B before the Civil Judge, Junior Division at Ponda to restrain the Respondents from interfering and encroaching into the suit property. The Respondents filed a written statement disputing the claim of the Appellant. The Respondents also raised a counterclaim to direct the Appellant to demolish the W.C. and hand over vacant possession of the area of 106.25 square meters said to be encroached by the Appellant herein.