MANUEL BARRETO XAVIER Vs. SADANAND VISHNU SHIRGAONKAR

JUDGEMENT

(1.) THIS appeal emanates from the Judgment and Award dated 14/6/2005 passed by the learned Adhoc Additional District Judge, Fast Track Court -II, South Goa, Margao (Reference Court, for short) in Land Acquisition Case No. 134 of 1999. Facts giving rise to the appeal, in short, are as follows:

(2.) THE appellants herein are the Parties No. 1 and 2, whereas the respondent herein is the Party No. 3 in the said Land Acquisition Case. The parties shall hereinafter be referred to in the same manner as they appear in the cause title of the said Land Acquisition Case.

(3.) THE Party No. 3 also filed his Written Statement and he alleged as follows: