ULHAS BHIKU DESSAI Vs. GOVERNMENT OF GOA

JUDGEMENT

(1.) This is plaintiff's appeal from judgment, order and decree dated 30-04-2003 passed by the First Additional Civil Judge, Senior Division, Margao ('The Trial Judge') in Special Civil Suit No.111/1989/I.

(2.) The parties shall be referred to in the manner in which they appear in the cause title of the said suit.

(3.) The plaintiff had filed the said suit for a direction to the defendants to pay compensation of Rs.1,50,000/- to the plaintiff and to restrain the defendants, their agents, servants etc. by way of perpetual injunction from evicting the plaintiff from the suit premises till the compensation is paid.