GRAM DEV LAXMI NARAYAN Vs. GANESH ARJUN VELIP

JUDGEMENT

(1.) Though the notice after admission of the appeal was duly served on the respondents, however, they have been remaining absent. On 05.09.2014, when the matter came up for final hearing, the respondents were absent and an opportunity was given to them to appear on 25.09.2014. On 25.09.2014, also the respondents remained absent. One more opportunity was given to the respondents but by making it clear that on the next date of hearing if the respondents remain absent, the appeal will be heard in their absence. In spite of the above, they were absent on the date of final hearing. Hence the matter was taken up for final hearing in the absence of the respondents.

(2.) Heard Mr. Usgaonkar, learned Counsel for the appellant.

(3.) This appeal is directed against the Judgment and Award dated 26.12.2008, passed by the Ad-hoc District Judge- 1, Fast Track Court-1, South Goa, Margao (Reference Court, for short), in Land Acquisition Case No. 51/2004/I.