JOAO CARDOSO Vs. ETHELVINA CARDOSO RODRIGUES

JUDGEMENT

(1.) This is plaintiffs' second appeal and is arising from R.C.S. No. 78/1998.

(2.) The parties hereto shall be referred to in the names as they appear in the cause title of the said civil suit.

(3.) The dispute between the plaintiffs and the defendants is regarding division of a property which their father Silvestre Cardoso had purchased by deed dated 1-3-1974, after the death of their mother. The property was originally admeasuring 666 sq. meters but what is presently available for division is 246 sq. meters; 222 sq. meters having been sold to defendant No. 1 by the said Silvestre Cardoso by deed dated 8-5-1974, 185 sq. meters having been acquired by the Government in the year 1995 and 13 sq. meters having been left out by defendant No. 1 for private access. After the purchase of 222 sq. meters by deed dated 8-5-1974 defendant No. 1 has constructed his house.