BABLO YESHWANT SAWANT Vs. VISHNU RAMA NAIK

JUDGEMENT

(1.) PLAINTIFFS in R. C. S. No. 153/88 have filed this Second Appeal.

(2.) THE suit filed by the plaintiffs for declaration, permanent injunction and other consequential reliefs was decreed by the learned civil Judge, J. D. , Sattari by Judgment/decree dated 21-10-1992, but the said judgment and decree were reversed by the learned Addl. District Judge, Panaji by Judgment/decree dated 1-2-97.

(3.) THERE is no dispute that the dispute between the parties was basically regarding possession of property having Alwara No. 432 registered in Book No. 19 in the Revenue Office of Sattari at Valpoi, known as 'ontichem Xelte' surveyed under No. 20/1 of village Vantem.