PATEL KALPANABEN Vs. PATEL RAVINDRAKUMAR MAGANLAL

JUDGEMENT

(1.) Learned advocate for the respondents has no objection if the draft amendment is allowed by this Court. Draft Amendment is allowed. Necessary amendment to be carried out forthwith.

(2.) The appellants have preferred this appeal with the following relief(s):

(3.) The short facts leading to the filing of present appeal may be summarized as under: