MARIA BENVINDA SEVERINA DIAS COSTA Vs. LILIA KHER

JUDGEMENT

(1.) This Second Appeal is filed against the Judgment and Decree dated 5th November 2004 passed by the IInd Ad-hoc Additional District Judge at Panaji in Regular Civil Appeal No. 56 of 2001.

(2.) The appellant is the original defendant. In the present case, the Plaintiffs filed a suit with substantive prayer clauses:

(3.) The plaintiffs contended that they are the owners in possession of a property situated at Alto de Pilotos bearing Chalta Nos. 87 to 91 of P.T. Sheet No. 44 of City Survey of Panjim bounded on the east with the lane of steps, on the West with the hill and property of Leonardo Fernandes and others, on the North with the lane which separates this property from the house of Carmina Fernandes and on the South with the urban property of Antonio D'Souza. The said property bears matriz No. 401 old corresponding to 306 new and this property bears No. 6645 at pages 6 of Book B 18 New.