ELIA EUFEMIA EREMITA DSILVA Vs. ANIL SADA CHARI

JUDGEMENT

(1.) The appellant, the original plaintiff is aggrieved by the judgment and decree passed by the District Judge, South Goa at Margao in Regular Civil Appeal No.21 of 2001, thereby setting aside the judgment and decree dated 21st December 2000 in his favour, directing the original defendant and their legal heirs to quit and vacate the suit premises by delivering vacant possession thereof to the plaintiff.

(2.) Compendiously and concisely, the relevant facts absolutely necessary and germane for adjudication of the present appeal can be stated to be as under :-

(3.) On the said decision John Gomes John Gomes along with 10 others who claim to be the owners of the landed property "Mordi" or 'tanki' instituted a Regular Civil Suit No.263 of 1990 in the Court of Civil Judge, Jr. Division at Margao, since the defendants who were inducted as tenants had denied the title of the plaintiffs and hence, they were not entitled to occupy the suit premises and sought the following reliefs.