Section 280 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
280. Consequences of co-heir and moiety holder being deprived of possession.
(1)The co-heirs and moiety holder shall be mutually liable to indemnify the co-heir or moiety holder, who is deprived of possession of the property allotted to him, by a person having better title thereto.(2)Such liability ceases when there is agreement to the contrary or if the dispossession takes place due to the fault of the person dispossessed or due to a cause which has arisen subsequent to the partition.(3)The dispossessed person shall be indemnified by the co-heirs and moiety holder in proportion to their shares but where any of them has become insolvent, the remaining parties shall be liable for his share in the said proportion, after deducting the share of the dispossessed party.
