RAMCHANDRA NARAYAN NAIK Vs. ANTHONY INACIO A DCOSTA
LAWS(BOM)-2021-1-91
HIGH COURT OF BOMBAY
Decided on January 27,2021

Ramchandra Narayan Naik Appellant
VERSUS
Anthony Inacio A Dcosta Respondents


Referred Judgements :-

GURBAKSH SINGH VS. NIKKA SINGH [REFERRED TO]
HARDEV SINGH VS. GURMAIL SINGH [REFERRED TO]


JUDGEMENT

M.S.SONAK,J. - (1.)Heard Mr. Pritam Talaulikar for the Appellants and Mr. Valmiki Menezes with Mr. A. Shirodkar for the Respondents.
(2.)This Second Appeal was admitted on 22/4/2014, on the following substantial questions of law : i. Whether the Courts below were right in holding that appellant was not bonafide purchaser for value? ii. Whether the Appellate Court below has misinterpreted Section 41 of Transfer of Property Act, while rendering the findings that the appellant is not bonafide purchaser for value.
(3.)The Appellant is original Respondent No.13 and Respondents No.1, 2, and 3 are the original Plaintiffs in Regular Civil Suit No.17/1983/C, instituted in the Court of Civil Judge, Jr. Division, at Ponda. This suit was decreed on 27/4/2001. The Appeal instituted by the present Appellant against the said Judgment and Decree was dismissed by the 1st Ad hoc District Judge, Panaji on 1/10/2005. Hence, the present Second Appeal on the aforesaid substantial questions of law.


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