MR. EGIDIO BRAGANZA, SON OF LATE JOSE ANTONIO RODO Vs. MR. LINO AGNELO FERNANDES SON OF LATE MR. SEBASTIA

JUDGEMENT

(1.) Rule. Learned counsel for the respondent nos.1 to 4 waive service. There is no appearance on behalf of the rest of the respondents, though served.

(2.) The record shows that on 24/2/2016, a notice indicating that the matter is likely to be heard finally at the admission stage was issued. As such, the petition is taken up for final disposal at the stage of admission.

(3.) The petitioner has filed Regular Civil Suit no.60/2012/D against the respondents which is pending before the learned Civil Judge Junior Division at Panaji. That suit is inter alia for declaration of a sale deed dated 10/8/1998 and a Gift Deed dated 29/1/2010 as null and void. The petitioner is also praying for a relief of compensation for unauthorized user of the suit structure, permanent injunction and for possession.