JATASHANKER CHANDRASHANKER JOSHI Vs. DURGABEN

JUDGEMENT

(1.) THE present Second Appeal has been filed by the appellant-original plaintiff, wherein following substantial questions of law have been framed :-

(2.) LEARNED counsel, Mr.Uday Vyas appearing for learned counsel, Mr.B.J. Shelat states that he has no instruction and inspite of efforts, he has not received any instruction.