NARENDRA P. CHATIM Vs. MADHUKAR BALKRISHNA CHATIM

JUDGEMENT

(1.) On 18/2/2011, the Appeal was Admitted on the following two substantial questions of law:-

(2.) The Appellants before me are the original Plaintiffs who had filed a suit in the Court of Civil Judge Senior Division at Mapusa, being numbered as Special Civil Suit No. 166/1991/A for declaration as exclusive owners in possession of the property surveyed under Nos. 66/3, 67/3, 66/14, 67/22 (part) and 67/24 and further seeking a direction to the Survey Department to correct the survey plan of the said property.

(3.) The description of the property in the suit was stated to be as below:-