ANTONIO VICENTE LUCAS Vs. MARIA MENDES

JUDGEMENT

(1.) Heard Shri D. Pangam, learned Counsel appearing for the appellants. None for the respondents though served. The above appeal has been admitted by this Court by order dated 1/09/ 2006 on the following substantial question of law:

(2.) Briefly, the facts of the case are that the respondents had filed the suit against the appellants inter alia for a permanent injunction to restrain the appellants from interfering in any manner in the suit property which is surveyed under no. 219/37. The said suit was filed on the basis of a purchase sanad obtained by the respondents from the Communidade of Quelossim.

(3.) The appellants who were served in the said suit along with the written statement filed a counter claim seeking a declaration to the effect that the purchase sanad obtained by the respondents is null and void and further for a declaration that they are deemed purchasers of the said suit property.