ANGELA FERNANDES Vs. MARIA CARMELINA ALMEIDA

JUDGEMENT

(1.) The Petitioner assails the Judgment and Order dtd.11/11/2021 and Order dtd. 11/11/2021, below Exhibit 10 in Rent Appeal No.8 of 2015 passed by the learned District Judge-1, North Goa at Panaji (hereinafter 'Impugned Order') exercising power as the Appellate Board under Sec. 45 of The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968. By the Impugned Judgment, the Appellate Board dismissed the appeal preferred by the Petitioner challenging the order dtd. 17/1/2015 passed by the Civil Judge, Junior Division, 'D'Court, Panaji in Rent Case No.46 of 2014/D.

(2.) The Respondent is stated to be the Landlord and the Petitioner a tenant, in reference to the suit property.

(3.) Brief facts of the case are as under: