ANTONIO GONSALO AMARAL FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) THIS common judgment shall dispose of both the above appeals, since common question of law and facts arise in both.

(2.) HEARD Mr. Pangam, learned Counsel for the appellants and Ms. Linhares, learned Additional Government Advocate for the respondents.

(3.) THESE are plaintiffs' appeals against the judgment and decree dated 19.04.2005 and 18.06.2005, passed by the learned Ad -hoc Additional District Judge -1, Panaji (trial Court, for short), respectively in Regular Civil Suit No. 146/97/B (old): Civil Suit No. 72/2004 (new) and Regular Civil Suit No. 126/1997/B (old): Civil Suit No. 69/2004 (new). Parties shall hereinafter to be referred as per their status in the said suits.