DAMODAR RAMKRISHNA KAMAT Vs. ALDA GONSALVES

JUDGEMENT

(1.) THIS Appeal arises out of the Judgment and award date 20/02/2002 passed by the learned District Judge, South Goa, Margao (Reference Court) in Land Acquisition Case No. 140/1989. The parties shall hereinafter be referred to in the manner in which they appear in the cause title of the said Land Acquisition Case No. 140/89.

(2.) FACTS giving rise to the appeal, in short, may be stated as under :

(3.) THE case of the respondent was as follows: