ANANT C KAMAT Vs. DHAKTU VISHNU GAOKAR

JUDGEMENT

(1.) By consent of parties, the petition is taken up for final disposal at the stage of admission.

(2.) I have heard Mr. Bhobe, the learned Counsel for the petitioner, Ms. Araujo, the learned Counsel for the respondent nos. 1(a) and 1(b) and the respondent no. 10 in person, who alone is the contesting respondent. The respondent no. 12 is a formal party.

(3.) There is a dispute as to the apportionment of compensation between the parties, pending before the learned Principal District Judge at Panaji, under Sec. 16(4) of the Indian Telegraph Act.