STATE OF GOA Vs. MODUSUDAN CAMOTIN TIMBLO

JUDGEMENT

(1.) This appeal is filed by defendant no. 2 of Special Civil Suit No. 71/98 (New): Civil Suit No. 20901/65 (Old) against the Judgment, Order and Decree dated 18/8/1999 passed by the Civil Judge, Senior Division, Quepem (trial Court) in the said Suit.

(2.) The parties shall hereinafter be referred to in the manner in which they appear in the cause title of the said Suit referred to in a paragraph 1 above.

(3.) Plaintiffs had filed proceedings of temporary injunction before the Comarca Court at Quepem against the defendant no. 1, Daya Bogvonta Mahale, called "Embargo de Obra Nova" or "Servico Novo", which was registered as Processo No. 20070/65. Thereafter, within the prescribed time limit, the said plaintiffs filed the Suit which was registered under No. 20901/65, against said Daya as defendant no. 1 and the State as defendant no.2, for following reliefs: