MR. BELARBINA DIAS MANDOLI AND OTHERS Vs. MR. G.A. A. GONSALVES, RESIDENT OF GUJIRA, SANTA CRUZ, ILHAS, GOA AND OTHERS

JUDGEMENT

(1.) This appeal is filed by the legal heirs/representatives of original plaintiff no.2 Felix Dias Mandoli against the judgment/decree dated 18.7.2001 of the learned Civil Judge, S.D. at Quepem in Special Civil Suit No. 2/1989.

(2.) The parties hereto shall be referred to in the names as they appear in the cause title of the said Civil Suit.

(3.) There is no dispute that Frederico Guilherme Rogaciano Dias Mandoli, Felix Dias Mandoli and Antonio Dias Mandoli were the sons of Aniceto Dias and Maria Exaltacao Dias. Upon the death of their parents, the said Aniceto and Maria Exaltacao, Inventory proceedings bearing No.17531/1962 were held and by Order dated 22.6.1968 allotment was made. In the said allotment property under item (verba) No.45 was allotted to Antonio Dias Mandoli and Felix Dias Mandoli in ⅔ and ⅓ share, respectively, and item (verba) No.46 was allotted to the said Frederico Gilherme Rogaciano Dias Mandoli. The said item No.45 was described as property "Comproi" and Item No.46 was described as property "Comproi" (second addition).