REGENT COMPUTRONICS PVT. LTD.

JOHN CLARO FERNANDAS Appellant

V/S

LUIZINHA AZAVEDO Respondents

Referred Judgements :-

SWARN KAUR VS. JAL KAUR [REFERRED TO]
ABDULLA AHMED VS. ANIMEFIDRA KISSAN MITTAR [REFERRED TO]
BHASKAR WAMAN JOSHI VS. SHRINARAYAN RAMBILAS AGARWAL [REFERRED TO]
RAJ KUMAR RAJINDER SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
PANCHUGOPALBARUA VS. UMESH CHANDRA GOSWAMI [REFERRED TO]
KSHITISH CHANDRA PURKAIT VS. SANTOSH KUMAR PURKAIT [REFERRED TO]
SHEELCHAND VS. PRAKASH CHAND [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
ROOP KUMAR VS. MOHAN THEDANI [REFERRED TO]
PATEL BECHARBHAI LAVJIBHAI SINCE DECD VS. MODH PATEL KHUSHALBHAI RAVJIBHAI [REFERRED TO]
PHULJHARI DEVI VS. MITHAI LAL [REFERRED TO]
BELAPUR CO LTD VS. MAHARASHTRA STATE FARMING CORPORATION [REFERRED TO]
P B BHATT VS. V R THAKKAR [REFERRED TO]

JUDGEMENT

(1.) THIS is Defendants' second appeal arising from R. C. S. No. 46/1988/b.

(2.) SOME facts are required to be stated to dispose of this second appeal and for this purpose 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 the parents of the Defendants sold to the Plaintiffs the eastern part of their property known as "mordi" or "collem Mordi" by Deed dated 18-03-1947. The said Deed, inter alia, stipulated as follows:-"que os vendedores comprometem nao impedir a passagem pelo seu predio aos comparadores e aos seus descendentes". When translated it reads as follows :-"that the vendors promise not to obstruct the passage through their property to the purchasers and their descendants".

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JHON CLARO FERNANDES Vs. LUIZINHA AZAVEDO

Referred Judgements :-

JUDGEMENT

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