KEITH NAZARETH Vs. MIRIAM DOSSA
LAWS(BOM)-2004-12-45
HIGH COURT OF BOMBAY
Decided on December 17,2004

KEITH NAZARETH Appellant
VERSUS
MIRIAM DOSSA Respondents

JUDGEMENT

- (1.) THESE are plaintiffs' second appeals.
(2.) THE parties hereto shall be referred to in the names as they appear in the cause title of the suits.
(3.) THE plaintiff is the owner of a property known as "maddem" having land registration No. 29031, matriz no. 2290 surveyed under No. 114/5 with a house in it, situated in Umtawaddo of Calangute village.;


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