CARLOS TAVORA Vs. MARIA FELICIDADE FERNANDESE LOBO

JUDGEMENT

(1.) These appeals are filed by both the parties in Special Civil Suit no. 190/1998/b against the Judgment/decree dated 31-12-2003.

(2.) The parties hereto shall be referred to in the names as they appear in the cause title of the said Civil Suit.

(3.) The dispute between both the parties is regarding the property situated at calangute known as 'sullachi Nhat' surveyed under No. 176/3 of village Calangute with a house in it bearing Village Panchayat No. 5/158.