MODERN TRADING CO Vs. KANTABEN PARSHOTTAMDAS MISTRY

JUDGEMENT

(1.) THE present second appeal has been preferred by the appellant-original plaintiff posing the following substantial questions of law:

(2.) LEARNED counsel Mr. Mehul Shah has fairly stated that another matter involving the same issue being Second Appeal No. 114 of 1988 where the appellant is the same, has been disposed of by this court as per the judgment and order dated 20.12.2006. He therefore submitted that the present second appeal also deserves to be disposed of in light of the said judgment.