SURESH A. KAMAT Vs. CHIEF SECRETARY OF GOA

JUDGEMENT

(1.) This appeal assails order and judgment dtd. 19/4/2018 passed in Civil Suit no. 37 of 2016 by the District Court, South Goa, and seeks relief in terms of the reliefs in the suit. The appeal came to be admitted on 16/1/2019.

(2.) The appellant appears in person. The appeal has been taken up on priority for hearing. The Registry has meanwhile found the appellant fit to appear before the Court in person and advance submissions provided he is assisted by one other person during the course of the hearing for explaining the questions posed to him in view of his hearing being slightly impaired. At the hearing of this appeal, Mr. Vibhav Amonkar, was good enough to assist the appellant.

(3.) At the outset, the appellant submitted that he would prefer to file written submissions and then be heard in person. Written submissions dtd. 30/3/2022 are on record but the hearing of this appeal, he sought leave to file further written submissions which was permitted and accordingly written submissions dtd. 28/3/2022 has now been placed on record.