ANDRE BIBIANO FURTADO Vs. NORBERTO MASCARENHAS

JUDGEMENT

(1.) THIS is plaintiff's second appeal.

(2.) PLAINTIFF had filed Regular Civil Suit No. 17/1997/B for demarcation of southern boundary line of the suit property, by appointing Head Surveyor of the Survey Department, to do the same. The plaintiff had also sought permanent injunction to restrain the defendants from constructing compound wall on the southern boundary of the suit property or encroaching upon the suit property. The original defendant died during pendency of the suit and his legal representatives were brought on record.

(3.) THE original defendant, in his written statement, alleged as follows:-