GOPAL BALCRISHNA FALLARY Vs. STATE OF GOA

JUDGEMENT

(1.) THIS appeal is directed against the Judgment/decree dated 11. 6. 1996 of the learned Civil Judge, Senior Division, Quepem.

(2.) THE appellants herein were the plaintiffs in SCS No. 2/1988/a. The dispute between the plaintiff and the defendants was regarding the land surveyed under No. 35 of Village Villiena which has been referred to by both the parties to the suit as Survey No. 35/1.

(3.) THE parties hereto are referred to in the names as they appears in the cause title of the suit.