FELIX VAZ Vs. GEIRGE MAXIMIANO PILIPE PECHECO

JUDGEMENT

(1.) THIS is an appeal filed by the original defendants against the judgment and decree dated 18-11-1981 in Suit No.3429 of 1975 on the file of the City Civil Court, Bombay. The Respondents/plaintiffs have also filed Cross objection against a portion of the decree. I have heard both the sides.

(2.) THE Respondent/plaintiff filed a suit in the trial court on the following allegations :-

(3.) THE second defendant has filed a separate written statement and he practically supports the case of the first defendant. He also says that he came to reside in the suit premises as a care taker on behalf of the first defendant. He has also denied the allegation that the plaintiff was in joint possession of the suit premises. He also disputed the alleged incident of 28th April, 1975. He has also prayed that the suit be dismissed with costs.