JOAQUIM SANTANA REBELLO Vs. ANTONIO JOSE REBELLO

JUDGEMENT

(1.) HEARD Mr. Lobo, learned Counsel appearing on behalf of the appellant and Mr. Sardessai, learned Counsel appearing on behalf of the respondents.

(2.) THIS Second Appeal is directed against the Judgment and decree dated 14/06/2013 passed by the learned District Judge II, South Goa Margao (First Appellate Court, for short) in Regular Civil Appeal No. 85 of 2012. The said appeal, in turn, was filed against the judgment and decree dated 31/05/2012 passed by the learned Civil Judge, Junior Division, Margao (Trial Court, for short). The suit as well as the appeal have been dismissed.

(3.) THE appellant was the plaintiff and the respondents were the defendants in the said suit. Parties shall hereinafter be referred to as per their status in the said Civil Suit. The plaintiff had filed the said suit for a direction to be given to the defendants to vacate and quit the residential house and for injunction to restrain them from entering and/or from trespassing the plaintiff's residential house. Case of the plaintiff, in short, was as follows: