ZUBEDABAI ABDULBHAI Vs. GANGARAM MOTIRAM

JUDGEMENT

(1.) This Second Appeal is preferred to challenge the judgment and decree passed in Regular Civil Appeal No.214 of 1982, by District Judge, Rajkot.

(2.) The litigation begun thus:

(3.) The plaintiffs have approached this Court with this appeal under Section 100 of the Code of Civil Procedure. The appeal came to be admitted for deciding the following substantial questions of law :-