SUBASH FOTU BHANDARI Vs. VASSANT DATA QUENIM ROBOLO

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The appellants are the original plaintiffs, and the respondents are the original defendants in Special Civil Suit No.55/1984/B in the Court of Civil Judge Senior Division at Panaji (trial Court). Therefore, in this Appeal, the parties will be referred to as plaintiffs and defendants for convenience.

(3.) The plaintiffs relying upon a Gift Deed dtd. 23/2/1922, instituted the above suit for recovery of possession of the property, which they claimed, was the subject matter of the said Gift Deed from the defendants. The defendants resisted the claim, inter alia, by raising a counterclaim that the Gift Deed dtd. 23/2/1922 was never executed by their predecessor in title. In any case, the same was null and void.