GAJANAN SAZRO GAUDO Vs. GOVERNMENT OF GOA

JUDGEMENT

(1.) THIS is plaintiffs' appeal from Judgment and Decree dated 13th August, 2003 passed by the learned Civil Judge, Senior Division, Bicholim, Goa (Trial Judge, for short) in Special Civil Suit No. 16/2002/A. The respondents were the defendants in the said suit.

(2.) THE plaintiffs had filed the said suit for a declaration that they are the owners of the suit property and for direction that the name of Government of Goa, Daman and Diu be deleted from occupant's column and name of the plaintiffs be recorded in the said column of survey record.

(3.) THE learned Trial Judge framed seven issues in the matter. THE plaintiffs examined the Plaintiff no.1 as PW1, and one Shri Sagun Wadkar as PW 2. THE defendants examined Shri Surendra Naik the Mamlatdar of Sattari Taluka as DW1.