Dattaram Deu Desai & Ors Vs. Nirakar Devasthan & Ors. [2009] INSC 1205 (14 July 2009)
Judgment
CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.4735-4739 OF 2000 Dattaram Deu Desai (Dead) By L.Rs. & Ors. ...Appellant(s) Versus Nirakar Devasthan & Ors. Etc. ...Respondent(s)
O R D E R
Heard learned counsel for the parties.
In the facts and circumstances of the case, we are of the view that Land Acquisition Case No.248/89-A, pending in the court of Additional District Judge, South Goa at Margao and Special Civil Suit No.10 of 1992, pending in the court of Civil Judge [Senior Division], Margao, should be heard together and disposed of by a common judgement. In view of this, Special Civil Suit No.10 of 1992 pending in the court of Civil Judge [Senior Division], Margao, is transferred to the court of Additional District Judge, South Goa at Margao. The same shall be heard and decided along with Land Acquisition Case No.248/89-A.
With the aforesaid observation, the civil appeals are disposed of.
No costs.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi,
July 14 2009.
