LAWS(BOM)-2009-8-33

BRUNO DIAS SOUZA Vs. STATE OF GOA

Decided On August 03, 2009
BRUNO DIAS SOUZA Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

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

(2.) Case proceeds on facts admitted by plaintiff namely:

(3.) In order to appreciate plaintiff's claim as to his right to receive the payment being fructified, it would be useful to take the resume of his pleadings, that too adverbatim, which read as follows: