MARIA CELSA GOMES Vs. MARIA AMALIA PEREIRA

JUDGEMENT

(1.) THIS appeal is directed against the Judgment dated 29-6-1999 of the learned Additional District Judge, Margao.

(2.) IN dispute between the parties is an amount of Rs. 27,160/-due and payable on account of acquisition of 700 sq. meters of land forming part of survey no. 68/1 acquired by the Government vide Notification published on Gazette dated 22-3-1984 for the purpose of the construction of a road from Velsao to dando.

(3.) AS rightly noted by the learned Additional District Judge (ADJ) the dispute was essentially between the Appellants on one hand, and Respondent nos. 2 and 3 on the other hand.