VINAYAK MAHADEV RAUL Vs. SANTOSH MAHADEV RAUL

JUDGEMENT

(1.) This Second Appeal was admitted on 25.10.2010, on the following substantial questions of law:-

(2.) The facts necessary for the disposal of the Appeal may be stated thus:

(3.) According to the appellant, the suit property was auctioned in his favour by Custodian of Evacuee Property, under the Goa, Daman and Diu Evacuee Property Amendment Act, 1989, somewhere in the year 196 According to the appellant, as there was interference with his possession of the suit property, the appellant filed the suit for permanent injunction as aforesaid.