SHANTARAM PANDHARI FOTTO Vs. SUKIDO

JUDGEMENT

(1.) This is defendants' second appeal arising from R. C. S. No. 8/96/c.

(2.) Heard learned Senior Counsel on behalf of the appellants/defendants and shri R. G. Ramani on behalf of the respondents/plaintiffs.

(3.) The dispute between both the parties is as regards property surveyed under Nos. 2/12. 2/13 and 16/2 of Village Betqui. As per the plaintiffs, this property is the seventh addition/parcel (adicao) of property Cucrulem having land registration No. 12422, while according to the defendants, it is the second-cum-fifth addition/parcel (adicao) of the same property, and the same was purchased by them, by a sale deed dated 18-3-1982 from the heirs of late Gajanan N. B. Siurekar.