ANTONIO TIAGO D'COSTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appeal is filed against the Judgment and decree of Special Civil Suit No.167/00/I which was pending in the Court of Civil Judge, Senior Division, Margao. The suit was filed for making correction in the Revenue record of some suit lands and for compensation in respect of damage caused to those lands. The suit is dismissed in respect of these lands by the trial court and that part of the decision is challenged in the appeal.

(2.) In the appeal learned counsel for the appellant and respondent Telephone department is heard. The other respondents did not turn up.

(3.) In short, the facts leading to the institution of the appeal, can be stated as under: