JAYANTRAM VALLABHDAS MESWANIA Vs. VALLABHDAS GOVINDRAM MESWANIA

JUDGEMENT

(1.) In present petition, which portrays history of avoidable and unfortunate litigation between father and son the petitioner has prayed that:

(2.) Before proceeding further, it is necessary to mention that at the time of hearing, learned counsel for the petitioner submitted that the petitioner is ready to handover possession by 31st December 2012. However, learned counsel for petitioner has also made submissions on merits against the orders and contended that the orders are not sustainable and may be set aside.

(3.) Facts:-