ARCHITECT B.D. SOUZA Vs. GUSTAVO RENATO PINTO

JUDGEMENT

(1.) All these appeals are between the same parties and involve common and connected questions of law and fact and as such, they are being disposed of by this common judgment.

(2.) The brief facts necessary for the disposal of the petition may be stated thus:

(3.) The plaintiff is an Architect. The original defendant no. 1-Gustavo Pinto had engaged architectural services of the plaintiff, sometime in the month of September, 1992 for the purpose of designing a Hotel cum Shopping Complex, named 'Pinto Arcade', at Campal, Panaji. The same was to be constructed on a plot of land belonging to the defendant no. 1- Gustavo Pinto. The terms and conditions on which the plaintiff, was to give his architectural services were settled, including a schedule of payment of fees of the plaintiff. The fee was payable in a staggered manner, depending upon the stage of the project.