ANANDI ANANT PAI Vs. RAMESH KASHINATHA POROBO DESSAI

JUDGEMENT

(1.) Plaintiff in suit No.74/68 of the file of the Civil Judge, Senior Division, Margao, has preferred this Second Civil

(2.) The plaintiff filed the suit in the trial Court for a permanent injunction restraining the defendants from interfering with the plaintiff's pos-session. It is alleged that the land in question belonged to her and that she has been in possession of the property as an owner. Another averment in the plaint is that the defendants threatened to interfere with her possession in the suit.

(3.) The defendant no.1 contended that the property belonged to one Damodar and that he has taken the property in rent from the rightful owner.