NICOLAU DAS CHAGAS DE CRISTO PEREIRA SON OF ARTHUR PEREIRA Vs. FELIX PEREIRA SON OF SALVADORA PEREIRA

JUDGEMENT

(1.) This is an appeal by unsuccessful plaintiff.

(2.) Plaintiff's suit is for decree for specific performance and for damages. The prayer reads as follows:

(3.) Foundation of claim is a written agreement of sale/or exchange of said suit plot, and consideration is some act by plaintiff. Though agreement is long and elaborate substance can be drawn as follows: