FRANCISCO COUTINHO Vs. COMMUNIDADE OF CANACONA

JUDGEMENT

(1.) Heard Mr. Sudin Usgaonkar, learned counsel appearing for the appellants and Mr. P. A. Kamat, learned counsel appearing for the respondent.

(2.) The above appeals came to be admitted by order dated 19.11.2007 on the following substantial questions of law.

(3.) By consent, the above appeals are taken together as it was pointed out by the learned counsel that the dispute is with regard to the same property and there are identical reliefs claimed and the points raised by the parties are the same and as such the substantial questions of law framed by this Court are also same.