KANBI MAGAN VALLABHBHAI Vs. KANBI BHAVAN MADHU

JUDGEMENT

(1.) The appellant original defendant No.1 has filed this Second Appeal under Section 100 of the Code of Civil Procedure challenging the judgment and decree dated 20.12.1983 passed by the learned Extra Assistant Judge, Bhavnagar in Regular Civil Appeal No.17 of 1982 whereby the judgment and decree passed by the learned Civil Judge (J.D.), Mahuva on 30.11.1982 in Regular Civil Suit No.224 of 1978 was set aside.

(2.) It appears from the record that the Court has passed the first order on 10.01.1984 whereby the records and proceedings were called for. However, no order of admission of the Second Appeal is found nor there is any order for framing the substantial questions of law.

(3.) The appellant has suggested the following substantial questions of law for the determination and consideration of this Court :-