SALGAOCAR MINING INDUSTRIES LTD. Vs. ROGUVIR RAJARAM PAIGANKAR

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) THE appellant is the original plaintiff in Special Civil Suit No. 8/1991/A. The said suit was filed seeking following reliefs:

(3.) MR . Bhobe, learned Counsel for the appellant submits that the appellant accepts the finding of the learned Judge regarding the territorial jurisdiction. He submits that the trial Judge, having concluded that he has no territorial jurisdiction to entertain the suit, could not have entered into the merits of the suit and dismissed the same on merits. He further submits that the Court of Civil Judge, Senior Division of Quepem would be having territorial jurisdiction to entertain the appellant's plaint.