MOHMEDBHAI RASULBHAI MALEK Vs. AMIRBHAI RAHIMBHAI MALEK

JUDGEMENT

(1.) This judgment shall govern disposal of this batch of six Second Appeals which are filed against the common judgment and decree dated April 22, 1980 rendered in six Regular Civil Appeals being Regular Civil Appeal Nos. 50 of 1979 to 55 of 1979 by the learned 2nd Extra Assistant Judge, Vadodara and were admitted for hearing at the instance of the original plaintiffs on the following substantial questions of law:

(2.) The appellants are the original plaintiffs whereas the respondents are the original defendants and for the sake of convenience and brevity the parties are hereinafter referred to as 'the plaintiffs' and 'the defendants' in this judgment.

(3.) The facts giving rise to this batch of appeals move in a narrow compass.