REWABEN Vs. BALUBHAI GEMABHAI

JUDGEMENT

(1.) PRESENT Second Appeal has been filed by the appellant-original defendant raising the substantial question of law, challenging the concurrent findings of both the Courts below, which read as under:

(2.) THE facts of the case briefly stated are that the plaintiffs filed Regular Civil Suit No.219 of 1975 before the learned Civil Judge, Senior Division, Bharuch, claiming right, title, interest in the suit property, which came to be decreed holding that they have share in the property. THE defendant filed Regular Civil Appeal No.6 of 1981 challenging the said order which came to be dismissed by learned Assistant Judge, Bharuch vide judgment and order dated 22nd October, 1982, and, therefore, present Second Appeal has been filed, as stated above raising the aforesaid substantial question of law.