HUMJI TEJYA BHURIYA Vs. VARSING MADIYA BHURIYA

JUDGEMENT

(1.) . The present Appeal From Order is filed against the order rejecting the Exh.5-application and vacating the relief which was granted ex parte.

(2.) . Heard Mr.Y.M.Thakkar, learned Advocate for the appellants and Mr.Mahendra K.Patel, learned Advocate for the respondents.

(3.) . Perused the impugned order in this appeal. It is clear from the impugned order that the learned Judge, after having discussed Point No.1 in great detail, has recorded findings to the effect that,