SHAIKH ABDUL RAZAK Vs. SHAIKH KASSAM

JUDGEMENT

(1.) THE above Second Appeal No. 2/1998 arises out of Judgment and Decree dated 06/10/1997 passed by the learned Additional District Judge, Mapusa (first Appellate Court, for short) in Regular Civil Appeal No. 40 of 1993, which was filed by defendants no. 1, 2 and 3 of Regular Civil Suit No. 65 of 1990 against the judgment and decree dated 31/03/1993 passed by the learned Civil Judge, Junior Division, Sattari at Valpoi (trial Court, for short), in the said suit.

(2.) THE above First Appeal No. 11/2003 has been filed against the Judgment and Award dated 17/09/2002 passed by the learned Additional District Judge, Mapusa(reference Court, for short), in Land Acquisition Case No. 98 of 1989.

(3.) SHRISHAIKH Abdul Razak, the plaintiff in the said Regular Civil Suit No. 65 of 1990, who is respondent no. 2 in L.A.C. No. 98/89, had filed the said suit for following prayers namely: