FILOMENA MUDGAL Vs. MARIA ALINA AUGUSTAS RODRIGUES

JUDGEMENT

(1.) Heard Mr Shukr Usgaonkar for the appellants. The respondents, though served, were neither present nor represented.

(2.) The appellants are the original plaintiffs, and the respondents are the original defendants in Regular Civil Suit No.131/1998 instituted in the Court of the Civil Judge, Junior Division at Margao (Trial Court).

(3.) The appellants instituted the suit for injunction to restrain the respondents from interfering with the suit premises and/or dispossessing the appellants from the suit premises or blocking their access to the suit premises, or causing loss or damage to the suit premises either by demolishing the same or any portion thereof. The appellants had claimed in the suit that they were the tenants of the suit premises, of which the respondents were the landlords.