THEREZA D’MELLO Vs. SAVIO N. PEREIRA

JUDGEMENT

(1.) Heard Mr Ryan Menezes, who appears with Ms S. Alvares, Ms Gina Almeida and Mr Nigel Fernandes for the Appellant and Mr J. Abreu Lobo for Respondent Nos.1 and 2.

(2.) This Second Appeal challenges concurrent Judgments and Decrees made by the Trial Court and the First Appellate Court dismissing the Appellants Regular Civil Suit No.90/2010/II instituted in the Court of Senior Civil Judge at Margao.

(3.) This suit concerns Plot Nos.8 and 9, as described in detail in the plaint. Regarding Plot No.8, the Appellant-Plaintiff sought a decree for cancellation of the Sale Deed dtd. 19/9/2000 by which her brother, i.e. Respondent No.4, sold Plot No.8 to Nos.1 and 2. This Sale Deed is dtd. 19/9/2000 and was registered before the Sub-Registrar of Salcete.