NANDLAL ISHWARLAL POPAT Vs. MANJULABEN CHHOTALAL NAKHWA

JUDGEMENT

(1.) BY way of present Revision Application, the applicant has inter alia prayed for quashing and setting aside the judgment and decree dated 30th December 2000 passed by the Joint District Judge, Jamnagar in Civil Miscellaneous Appeal No.56 of 2000.

(2.) WHEN present petition came up for admission hearing, this Court (Coram : H.R. Shelat, J) on 17th January 2001 passed the following order :

(3.) IT is, however, clarified that the trial Court will not be influenced by the observations made by it in the impugned order as well as the observations made this Court while granting interim relief.