COMMUNIDADE DE PROVINCIA DE BALI Vs. SUNDERABAI VISHWANATH

JUDGEMENT

(1.) BY this appeal the appellant takes exception to the judgment and award dated 07/03/2000 passed by the Additional District Judge, South Goa, Margao in Land Acquisition Case No. 183/1981.

(2.) BRIEFLY , the facts relevant for disposal of this appeal are as follows:

(3.) IN Land Acquisition Case No. 183/1981, the appellant was the applicant and Sunderabai Vishwanath Sinai Sirvoikar was the respondent. The respondents in the appeal are the legal representatives of said Sunderabai Sirvoikar, who were brought on record during the pendency of reference before the District Court, South Goa, Margao.