GIRISHKUMAR JAYANTILAL TRIVEDI Vs. RAJENDRASINH BHAVSINH JHALA

JUDGEMENT

(1.) Following order was passed by the learned Chamber Judge, City Civil Court, Ahmedabad, below Ex.22 on 10-8-2005 in Civil Suit No.225 of 2004:

(2.) Aforesaid order was challenged by the appellant by way of First Appeal No.764 of 2007 and during the pendency of said appeal, since the above referred order passed by the learned Chamber Judge was not complied with, a further following order was passed by the Chamber Judge, City Civil Court No.14, on 4-1-2006:

(3.) In view of passing of subsequent order, the present appellant withdrew his First Appeal No.764 of 2007 in order to file fresh appeal challenging both these orders. In pursuance of permission having granted by the Court, this appeal has been preferred by the appellant challenging both the orders.