SHASHIKANT G PRABHU GAONKAR Vs. CHIEF SECRETARY

JUDGEMENT

(1.) HEARD Shri N. Sardessai, the learned Counsel appearing for the appellants, Shri S. Narvekar, the learned Additional Government Advocate appearing for respondent no.1 and Shri C.A. Coutinho, the learned Counsel appearing for respondents no.3 & 4.

(2.) THE above appeal challenges the judgment and decree dated 10/07/2007 passed by the learned Adhoc District Judge, Fast Track Court - I, South Goa, Margao in Civil Suit No.168/2004 (new).

(3.) BRIEFLY , the facts of the case are that the appellants had filed a suit for declaration that the appellants along with respondent no.5 are the owners in possession of the suit property admeasuring an area of 2500 square metres more particularly shown in green colour in the plan and further that the respondents no.3 and 4 have no right of whatsoever nature with the said suit property. The other relief sought by the appellants was inter alia to direct the survey Authorities to rectify the survey records accordingly.