SAILESHKUMAR MAVJIBHAI JAMOD Vs. AKHILESH GUNVANTRAY VAIDYA

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order dtd. 7/4/2022 passed by the Principal District Judge, Bhavnagar in Regular Civil Appeal No.95 of 2013 confirming the judgment and order dtd. 25/9/2013 passed by the 4 th learned Additional Senior Civil Judge, at Bhavnagar in R.C.S. No.494 of 1999, the appellant has filed the present second appeal.

(2.) The short facts giving rise to present Second Appeal are as under:-

(3.) Heard Mr. T.J. Jani, learned Counsel appearing for the appellant.