JOSEPHINE D COSTA Vs. KHUSHALI GOVIND NAIK DESAI

JUDGEMENT

(1.) THIS second appeal is filed by the Plaintiffs in Special Civil Suit No.5/87/A.

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

(3.) THE Plaintiffs' suit for declaration, injunction and/or for recovery of possession came to be dismissed by Judgment/Order dated 31st August, 1998, of the Civil Judge, Senior Division, Quepem, and an appeal filed against the same, being Regular Civil Appeal No.75/1998 came to be dismissed by Judgment/Order dated 5th October, 2000.