BAI KASHI Vs. PARSHOTTAMBHAI DAHYABHAI MISTRI

JUDGEMENT

(1.) As both these appeals arise from the common judgment and order dated 10th March, 1988 passed by the learned Assistant Judge, Valsad at Navsari in Regular Civil Appeal Nos. 96 and 97 of 1985, they are heard together and disposed of by this common judgment.

(2.) These appeals were admitted by this Court on 14.10.1988 on the following substantial questions of law:-

(3.) I have heard Mr R.N. Shah, learned advocate for the appellants and Mr Sunil C. Patel, learned advocate for the respondent.