BHISSO PAICA VELIP Vs. STATE OF GOA

JUDGEMENT

(1.) The appellants-77 plaintiffs-filed Regular Civil Suit No.194/2002, which was later renumbered as Civil Suit No.269/2004. They sued the Government for a declaration of title to the suit property, besides the consequential reliefs. Maintaining that the property belonged to the State, the Government contested the case. Then, the trial Court has framed the following issues:

(2.) Eventually, the Trial Court dismissed the suit. Aggrieved, the plaintiffs have filed this First Appeal.

(3.) Shri Nitin Sardessai, the learned Senior Counsel for the appellants, has submitted that though the plaintiffs have examined the surveyor, besides filing a copy of the Sale Deed, the trial Court has discarded that piece of evidence and dismissed the suit. According to him, the impugned judgment requires interference.