MURLIBHAI DUHILANOMAL CHHATWANI Vs. MOHANBHAI DUHILANOMAL CHHATWANI

JUDGEMENT

(1.) The present petition is filed under Articles 226 and 227 of the Constitution of India challenging the judgment and order passed by the 3rd Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Surat in Commercial Suit No.478 of 2021 dtd. 23/7/2021, below Exh.18, inter alia praying as under :

(2.) Brief facts of the case are epitomized as under.

(3.) We have heard learned advocate Mr. Jigar Patel for the petitioner and learned advocate Mr. Nandish Thakkar for the respondent. We have also perused the material on record.