STATE OF GOA Vs. C.M. ABDUL KHADAR

JUDGEMENT

(1.) THIS appeal arises out of the judgment and decree passed by the learned IInd Ad -hoc Additional District Judge, Panaji in Civil Suit No. 31/2005 on 14 -9 -2006 by which part of the claim of the plaintiff is denied.

(2.) THE case of the plaintiff is:

(3.) HEARD Shri Salkar, learned Government Advocate for the appellants/original defendants and Shri Padiyar, learned Advocate for the respondent/original plaintiff. With the assistance of the learned Advocates for the respective parties, we have examined the pleadings, documents and evidence on record. The following points arise for our determination.