JOSE FERNANDES Vs. MARCELINA DE GAMA

JUDGEMENT

(1.) HEARD Mr. Menezes, learned Counsel appearing on behalf of the appellants and Mr. Diniz, learned Counsel appearing on behalf of the Respondents.

(2.) THIS Second Appeal is directed against the judgment and decree dated 28/01/2013 passed by the District Judge -I, FTC -I, South Goa at Margao (First Appellate Court) in Regular Civil Appeal No. 193 of 2011, and the judgment and decree dated 15/10/2011, passed by the Additional Civil Judge -II Senior Division, Margao (trial Court), in Regular Civil Suit No. 320/2000/II(New) : Special Civil Suit No. 113/1980(Old).

(3.) THE plaintiffs had filed the said Suit for recovery of possession of the suit premises and of the land where the defendants have erected a cow shed and a hut, by removing the said structures; for permanent injunction to restrain them from interfering with any portion of the property; and for mesne profit assessed at Rs. 100/ - per month being the monthly rentable value of the suit premises and the portion of land, from the date of forcible occupation to the date of effective possession.