BHOYLABHAI BAJLABHAI RATHVA Vs. VITHALBHAI KHIMJIBHAI RATHVA

JUDGEMENT

(1.) Draft amendment is granted.

(2.) This appeal has been filed by the original plaintiff challenging the judgment and decree dated 10.05.2013 passed in Regular Civil Suit No.66 of 1998. The suit of the appellant was dismissed and on an appeal being filed by the appellant before the learned Additional District Judge, Chhota Udaipur, the Regular Civil Appeal No.42 of 2017, appeal was dismissed on 25/09/2019 and the judgment and decree of the Trial Court was confirmed.

(3.) Facts in brief are as under: