UDAISINGH WAMANRAO RANE SARDESSAI Vs. PRATAPSINHA WAMANRAO RANE

JUDGEMENT

(1.) HEARD Mr. Mascarenhas and Mr. Rao, learned Counsel appearing on behalf of their respective parties.

(2.) THIS common judgment shall dispose of both the aforesaid appeals which arise from the judgment and award dated 13/01/2006 passed by the learned Adhoc Additional District Judge, Mapusa (Reference Court, for short) in Land Acquisition Case No. 60 of 1990.

(3.) THE appellants of First Appeal No. 76/2006 were respondents no. 10 to 14 ('Udaisingh group', for short) whereas respondents no. 2 to 8 ('Jaisingrao group', for short) were the respondents no. 1 to 7 in the said Land Acquisition Case No. 60/1990. The appellants of First Appeal No. 215 of 2006 i. e. Jaisingrao group were respondents no.1 to 6 of the said Land Acquisition Case No. 60 of 1990 whereas respondents no. 5 to 9 of the said Appeal, i. e. Udaisingh group, were respondents no. 10 to 14 of the said Land Acquisition Case. The respondent no.1 of both the First Appeals was the applicant (Pratapsinha) in the said Land Acquisition Case. The respondent no. 9 of First Appeal No. 76/2006 is the respondent no. 3 in First appeal No. 215/2006 and he was the respondent no. 8 (Padmanab Tarkar) in the said land Acquisition Case. The parties shall hereinafter be referred to as per their status in the said Land Acquisition Case.