ANWARBHAI ISHAKBHAI BAPADA Vs. JUNAS MAMADBHAI KUMBHAR

JUDGEMENT

(1.) Admit. Mr. Maulik Shelat, learned advocate waives service of notice of admission on behalf of respondent No. 3 and Mr. Vibhuti Nanavati, learned advocate waives service of notice of admission on behalf of respondent No. 6.

(2.) Since the Record and Proceedings has reached to this Court pursuant to the order passed by this Court, with the consent of the learned advocate appearing for the respective parties, the appeal is taken for final disposal.

(3.) Short facts arise from the record of the case are as under: