RAMCHANDRA ARJUN PEDNEKAR Vs. SUSHMA

JUDGEMENT

(1.) HEARD Mr. Kamat, learned Counsel for the appellants. None appears on behalf of the respondents, though served.

(2.) BY this Second Appeal, the appellants take exception to the judgment and decree dated 27th April, 2001 passed by the Additional District Judge, Mapusa in Regular Civil Appeal No.38/2000 dismissing the appeal preferred against the judgment and decree dated 31st January, 2000 passed by the Civil Judge, Junior Division, Pernem in Regular Civil Suit No.450/1988.

(3.) THE appeal was admitted on the following substantial questions of law :