SUBRAY NARAYAN PRABHU DESSAI Vs. GOVERNMENT OF GOA

JUDGEMENT

(1.) THE appeal is filed against the Judgment and decree of Special Civil Suit No. 66/1997/(old) which was pending in the Court Civil Judge, Senior Division, Quepem. The suit filed by the appellant was for declaration of his title in respect of agricultural lands, to give survey numbers to the suit property, for setting aside the record of the revenue survey made in favour of the respondent and for relief of injunction is dismissed by the trial court. Both the sides are heard.

(2.) IN short, the facts leading to the institution of the appeal can be stated as follows:

(3.) IT is the case of the plaintiffs that out of the property bearing survey no. 59(part), the property admeasuring 70,200 square metres is encroached by one R. Prabhu and to recover this property, the plaintiffs have filed suit bearing no. 38/92 in the same Court.