VASSUDEV P NAIK Vs. KRISHNA VITHOBA X TILVE

JUDGEMENT

(1.) The parties were put to notice that the petition would be finally disposed off at the admission stage itself. Rule. Rule made returnable forthwith. Learned Advocate for the respondents waives service.

(2.) The applicants have challenged in revision the order dated 31/07/2018 passed by the Senior Civil Judge, Panaji and that dated 30/10/2018 in the Regular Execution Proceedings No.8/2017 in the present revision application.

(3.) Briefly, it was the case of the respondents/plaintiffs that they had filed a suit against the applicants for recovery of possession, mesne profits and injunction on the premise that they had purchased a portion of the property known as 'Palmar Bhatulem' vide the Sale Deed dated 22/01/1996 admeasuring 1804.2 square metres surveyed under Chalta No.48 P.T. Sheet No.109 being the suit property for brevity's sake. The mother of the applicants had approached the respondents to provide her a job who was employed as their domestic servant and accommodated in an area admeasuring 27 square metres of the house existing in the suit property earlier utilised by the father of the respondent no.1 for running a bakery. Upon her death, the respondent no.1 requested the applicants to vacate the suit portion, who promised to vacate but failed to do so precipitating a legal notice to quit, vacate and handover the vacant possession of the suit portion to them and on failure to do so resulting in the suit.