CYRILA ANINHA CARDOSO Vs. AKAR CREATIONS

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned counsel for the respondents waives service. Heard finally by consent of parties.

(2.) Both these petitions are between the same parties and arise out of orders passed in Regular Civil Suit no.120/2011/C. As such they are being disposed off by this common judgment.

(3.) The brief facts are that, the petitioner has filed the aforesaid suit against the respondent for declaration and injunction. The dispute pertains to an alleged access and a right to air/wind and light claimed by the petitioner to her property, more specifically described in plaint para no.1. The suit property appears to be land admeasuring 272 sq.mts of Chalta no.11 of P.T. Sheet no.220 situated at Aquem, Matriz no.218. In the plaint as originally filed, the petitioner had claimed that the suit property corresponds to land registration no.38968.