LAVACHANDRA GAUNDALKAR Vs. SITARAM ATMARAM NAIK

JUDGEMENT

(1.) THIS is a Defendant's Appeal filed against Judgment and Decree dated 30th December, 1998 of the learned Civil Judge, Senior Division, Mapusa, in Special Civil Suit No. 170/88/a.

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

(3.) THE dispute between the parties is regarding shop no. 4 belonging to Mapusa Municipal Council.