SONI DINESHBHAI MANILAL Vs. JAGJIVAN MULCHAND CHOKSHI

JUDGEMENT

(1.) Leave granted.

(2.) Appellants in both the appeals are before us, aggrieved by and dis- sastisfied with the judgment and order dated 6th April, 2005 passed by a learned Single Judge of the High Court of Gujarat in Second Appeal No.37 of 1998.

(3.) For the purpose of determining the question involved in these appeals, Soni Dineshbhai Manilal and others are being referred to as the appellants, while Jagjivan Mulchand Chokshi is being referred to as the respondent.