LAWS(GJH)-2022-4-328

CHANDUBHAI SEDHABHAI CHENVA Vs. STATE OF GUJARAT

Decided On April 01, 2022
Chandubhai Sedhabhai Chenva Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Both these Appeals from Order are filed against impugned order below Exh-5 passed in Special Civil Suit No. 155/2021 by the Civil Judge (S.D.) at Vadodara dtd. 20/10/2021. Hence, both the matters were heard together.

(2.) The Appeal from Order No. 138 of 2021 is filed by the original defendant No.10 whereas Appeal from Order No. 140 of 2021 is filed by the original plaintiff.

(3.) The brief facts as emerged from the Appeal are as under: