LAWS(BOM)-2016-10-156

BHIKAJI LADU NAIK Vs. SHANKAR ANTE POROB

Decided On October 27, 2016
Bhikaji Ladu Naik Appellant
V/S
Shankar Ante Porob Respondents

JUDGEMENT

(1.) Heard Mr. S.D. Lotlkar, learned Senior Counsel appearing for the appellants and Mr. V. Menezes, learned counsel appearing for the respondents.

(2.) The above appeal came to be admitted by order dated 04.12.1999 on the following substantial question of law.

(3.) Briefly, the case as stated by the appellants/plaintiffs is that there is a property known as 'Gharacodil Tucdo' or 'Gharbhat' or 'Gharbatlem' situated in the village of Mencurem, in Bicholim Taluka described in the Land Registration Office under No. 1842 and enrolled in the Revenue Office under Nos. 353, 670 and 680 and surveyed under Old Cadastral Survey No.374 and having new Survey Nos. 37/3, 37/4 and 37/12 and 87/11 and 87/18 of the said village.