COMMUNIDADE OF BALI Vs. MANGUEXA UTTAM SINAI AMBO

JUDGEMENT

(1.) THE appellant's suit as well as the appeal have been dismissed. Concurrent findings of fact shows no title in the appellant/plaintiff as also no evidence of possession in the disputed property.

(2.) THE substantial questions of law required to be considered are in terms of point (a) and (e) of the Memo of appeal. They relate to matriz certificate and non joinder of parties who claim title.

(3.) THE substantial question of law is whether the matriz certificate which is the only document which is available with the plaintiff could be discarded since no land registration documents were maintained by the plaintiff. The Court has not discarded the matriz certificate. In reply to issue no.1, the trial Court has observed that no matriz certificate was produced nor there was any land registration document. Hence, substantial question of law does not survive for consideration.