PANDURANG TILU GOSAVI Vs. DY. CONSERVATOR OF FORESTS

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and Order dated 9th October, 2003 passed the learned Civil Judge, Senior Division, Quepem (trial Court) in Regular Civil Suit No. 18/91/A.

(2.) THIS appeal was initially filed before the District Judge, South Goa, Margao and registered as Regular Civil Appeal No 11/2005. However, the same was transferred from the District Court to this Court, on account of lack of jurisdiction in view of the Goa Civil Court (Amendment) Act, 2005 and the same was forwarded to this Court along with original record and Proceedings. The appeal then came to be registered as First Appeal No. 304 of 2005. After the admission of the appeal, notice was issued to the appellant as well as to the respondents and both the parties were duly served. However, the respondents have chosen to remain absent.

(3.) PARTIES shall hereinafter be referred to in the manner in which their names appear in the cause title in the said Regular Civil Suit No. 18/91/A.