FRANCIS XAVIER LOBO Vs. AUGUSTINE PEREIRA

JUDGEMENT

(1.) This is Defendants Second Appeal arising from R.C.S. No. 138/96/A.

(2.) Heard learned Counsel and Senior Counsel on behalf of the Appellants and Respondents, respectively.

(3.) Admit on the following substantial questions of law: Whether the first Appellate Court committed illegality to grant prayer for recovery of possession inspite of recording a plea of finding that the Respondent had no right into the suit property and the Appellants were in possession thereof