LAWS(GJH)-2022-12-1039

PRAKASH BABULAL SHETH Vs. SHASHIKALAL MAYUR SHETH

Decided On December 09, 2022
Prakash Babulal Sheth Appellant
V/S
Shashikalal Mayur Sheth Respondents

JUDGEMENT

(1.) This appeal arises from the judgment and decree passed by the trial Court in Regular Civil Suit No.2245 of 1998, which resulted in form of the original plaintiff and original defendant. Factual Matrix:

(2.) Brief facts in capsulized form are as follow:

(3.) The trial Court on the strength of pleadings framed the issues and evidence came to be recorded. The following issues were framed and the trial Court answered them as follow: