(1.) Heard Mr D. Vernekar for the Appellant and Ms Gina Maria Almeida for the Respondent (under the Legal Aid Scheme).
(2.) This Appeal is directed against judgments and decrees dtd. 29/3/2011 and 1/9/2010 made by the first appellate Court and the Trial Court, respectively, declining the relief of permanent injunction to the Appellant–plaintiff in respect of the suit shop.
(3.) The Appellant is the original plaintiff, and the Respondent is the original defendant in Regular Civil Suit No.145/07/E, in which the Appellant applied for a permanent injunction to restrain the Respondent from interfering with his possession and occupation of shop no.2 in Estefania Building, Margao, and for a mandatory injunction requiring the Respondent to execute a Sale Deed along with the owners of the building in favour of the Appellant, in terms of the agreement reached between the parties.