LAWS(GJH)-2010-8-620

AMINABAI Vs. BAKALI ALIMAMAD BACHAU

Decided On August 05, 2010
Aminabai W/O. Osman Bahcu And Ors. Appellant
V/S
Bakali Alimamad Bachau And Ors Respondents

JUDGEMENT

(1.) The appellants - original defendant Nos.1,2 & 3 have filed this Second Appeal under Section 100 of the Civil Procedure Code challenging the judgment and decree 02.08.1982 passed by the learned Assistant Judge, Kutch at Bhuj in Regular Civil Appeal No.143 of 1979 allowing the appeal of the respondent - original plaintiff No.1 and setting aside the judgment and decree dated 31.07.1979 passed by the learned Civil Judge (J.D.), Mandvi - Kutch in Regular Civil Suit No.218 of 1976.

(2.) This Second Appeal was admitted by the Court on 30.06.1983 and following substantial questions of law were formulated for the determination and consideration of this Court: -

(3.) After the Second Appeal was admitted, respondent Nos.5 to 9 were joined as party - respondents by an order of this Court passed on 16.09.1990 in Civil Application No.1616 of 1990. Thereafter, respondent Nos.1 to 23 were joined as party - respondents by an order of this Court in Civil Application No.5990 of 1997.