MEENA NAGVENKAR DESSAI Vs. ALEIXO MENDES

JUDGEMENT

(1.) HEARD Mr. Pangam, learned Counsel appearing on behalf of the appellants. None present for the respondents.

(2.) THIS appeal is directed against the Judgment and Decree dated 27/09/2007 passed by the learned Ad hoc District Judge -2, FTC -II, Margao (First Appellate Court, for short) in Regular Civil Appeal No. 42 of 2007. By the impugned judgment and decree, the judgment, order and decree dated 25/04/2007 passed by the learned First Additional Civil Judge, Senior Division, Margao (Trial Court, for short) in Regular Civil Suit No. 176/1998/I has been set aside.

(3.) THE plaintiffs had filed the said suit for eviction of the defendants from the suit premises situated near Presentation Convent at Margao. The case of the plaintiffs, in short, is as follows: