MADHUKAR V. KHANDEPARKAR Vs. ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) By this Letters Patent Appeal, the Judgment dated 14/11/2008 passed by the learned Single Judge of this Court in Writ Petition No. 282 of 1999 has been challenged.

(2.) Facts which are relevant for the purpose of disposal of this appeal, in short, are as follows :

(3.) On the basis of the pleadings in the said Civil Suit no. 267/75, issues were framed by the learned Civil Judge, Junior Division and one of the issues was whether the defendants were staying in the suit house as Mundkars The said issue of Mundkarship was referred to the Mamlatdar under the Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975(Mundkars Act, 1975, for short).