CONCEICAO COLACO Vs. ISABEL COLACO

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is heard by consent Learned Trial Court had interalia framed issue nos. 1, 2 and 3 as follows Do the plaintiffs prove that the plaintiffs are tenants of the suit property

(2.) Do the defendants prove that the Defendants are tenants of properties bearing survey No. 30 sub division 2 to 6 and 8 to 11 of Village Davorlim, Salcete Taluka

(3.) Do the plaintiffs prove that the judgment and order dated 22.2.2003 passed in Case No. JMII/ INC/56/1998 and Case No. JM-II/INC/57/1998 are null and void On plaintiffs' application trial Court passed order on roznama and directed that the issue nos.1 and 2 be referred to Mamlatdar by order dated 9.11.2008.