INDRAKANT SHANKAR MAMBRO Vs. ROSARIO BOVENTURA FERNANDES

JUDGEMENT

(1.) This is defendants second appeal arising from R. C. S. no. 90/1989/c.

(2.) The parties hereto shall be referred to in the names as they appear in the cause title of the said Civil Suit.

(3.) Before this Court, there are two facts which are not disputed. First, that the plaintiff is the owner in possession of the property known as Bajarpet, surveyed under no. 9/7 of Village Assonora, and second, that what was let out (to let also means to allow) by the plaintiff to the defendant was a parcel of land of the said property admeasuring about 4. 75 x 3. 50 metres, adjoining the public road.