MARIA SUZANE GONSALVESE MENDES Vs. ALITA DIAS

JUDGEMENT

(1.) HEARD learned Counsel on behalf of both parties.

(2.) CHALLENGE in this appeal is to the Order dated 4-7-2007 of the learned Civil Judge, Senior Division, Margao, in Special Civil Suit No. 367/96/i by which the learned Civil Judge, Senior Division, Margao has restrained the Defendants from selling, transferring or alienating the suit property till the disposal of the suit.

(3.) SOME basic facts are required to be stated to dispose off the present appeal.