KANCHAN RAMDAS MORASKAR Vs. ARMANDO JOAO BENEDITO MASCARENHAS

JUDGEMENT

(1.) Heard Shri Sudin Usgaonkar, learned Senior Counsel appearing for the petitioner and Shri J. E. Coelho Pereira, learned Senior Counsel appearing for the respondent nos.1(a) and (b).

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondent no. 1 (a) and (b), waives service.

(3.) The challenge in the above petition is to an Judgment and order passed by the Appellate Authority dated 18.8.2015 whereby an application filed by the respondent under Section 32(4) of the Goa, Daman & Diu (Lease, Rent and Eviction) Control Act ("the Act" for short) for non-payment of rent during the pendency of the appeal preferred by the respondents came to be allowed and the proceedings were ordered to be stopped and the petitioner was directed to hand over possession of the said premises to the respondents.