EUFEMIA CLARA PEREIRA Vs. MINGUEL LUIS GOMES

JUDGEMENT

(1.) THE defendants Nos. 1 and 2 in S. C. S. No. 54 /1980 have filed the present appeal against the Judgment and Decree dated 30-10-1996 of the learned Civil Judge, Senior Division, Margao.

(2.) THE plaintiff in the said S. C. S. No. 54/80 and the said defendants had entered into an agreement dated 13-3-1979 for the sale of Blocks no. 3 and 4 constructed by them in plot No. 2 in the property known as "sirvodem" situated at Sirvodem, Navelim. The relevant Clauses of the said agreement were as follows :

(3.) THE First party were the said defendants. The second party was the plaintiff.