VICTORINO J. TRAVASSO Vs. ROSY NORONHA

JUDGEMENT

(1.) The application filed by the respondent for payment of deficit Court fee of Rs.2,100/-, is taken on record.

(2.) Heard Mr. Teles, learned Counsel for the appellants and Mr. Coelho Pereira, learned Senior Counsel for the respondent.

(3.) By this Second Appeal, the appellants take exception to judgment and decree dated 14/10/2003 passed by the Additional District Judge, Margao in Regular Civil Appeal No.56/2002 by which the appeal preferred by the appellants against the judgment and decree dated 28/12/2001 passed in Regular Civil Suit No.17/1998 by learned Civil Judge, Junior Division, Quepem, has been dismissed.