SANYOGITA RANE Vs. MANORAMABAI RAUJI RANE

JUDGEMENT

(1.) The above Appeal and Cross-Objection, which emanate from the Judgment and Award dated 22/02/2000, passed by the Additional District Judge at Mapusa (Reference Court, for short) in Land Acquisition Case No. 12 of 1991, are being disposed of, finally, at the admission stage, as was already notified to the parties, by previous orders of this Court.

(2.) Facts giving rise to the Appeal/Cross-Objection, in short, may be stated as under:

(3.) For the sake of convenience, the Appellants shall hereinafter be referred to as Sanyogita Rane group. The respondents no. 1(i), 1(ii), 2(i), 2(ii), 4(i), 4(ii), 7(i), & 7(ii)(a) to (d) of the Appeal shall hereinafter be referred to as the members of Manoramabai Rane group. The respondents no. 10 to 18 of the Appeal (Crossobjectioners) shall hereinafter be referred to as Morajkar group.