(1.) Mr.Shashvata Shukla, learned counsel states that he has instructions to appear on behalf of the respondents and he will file his appearance during the course of a day.
(2.) Being aggrieved and dissatisfied by the impugned judgment and order dtd. 20/8/2019 passed by the learned Additional District and Sessions Judge, Dahod in Regular Civil Appeal No.17 of 2016, the appellants have preferred the present second appeal.
(3.) Heard learned counsel appearing for the respective parties.