PANKAJKUMAR PURSHOTTAMDAS JOSHI Vs. KHUSHMANBEN RAMESHCHANDRA MEHTA

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the impugned judgment and order dtd. 30/9/2021 passed by the learned 4 th Additional District Judge, Bharuch in Regular Civil Appeal No.50 of 2017 whereby the learned Additional District Judge has confirmed the impugned judgment and decree dtd. 4/5/2017 passed by the learned Principal Senior Civil Judge, Bharuch in Regular Civil Suit No.19 of 2005, the appellant has preferred the present second appeal.

(2.) Heard learned counsel appearing for the respective parties.

(3.) Learned counsel appearing for the appellants has submitted that the First Appellate Court has not properly determined the substantial questions of law. He has submitted that the appeal deserves to be allowed and the impugned judgment and order deserves to be quashed and set aside.