SHABA LOKMU VELIP Vs. SHABA KRISHNA DESSAI

JUDGEMENT

(1.) HEARD learned Counsel for the respective parties.

(2.) BOTH the above appeals arise out of the Judgment and Award dated 30/03/2005 passed by the learned Additional District Judge, South Goa, Margao (Reference Court, for short) in Land Acquisition Case No. 280 of 1992.

(3.) FIRST Appeal No. 208 of 2005 is filed by party no. 2 of the said Land Acquisition Case No. 280 of 1992 whereas First Appeal No. 211 of 2005 is filed by the legal representatives of party no. 3 of the said case. The said case had proceeded against the party no. 1 namely Shaba Krishna Dessai. The parties shall hereinafter be referred to as per their status in the said Land Acquisition Case.