(1.) Being aggrieved and dissatisfied by the impugned judgment and order dtd. 26/4/2019 passed by the learned Principal District Judge, Ahmedabad (Rural) in Regular Civil Appeal No.12 of 2018, the appellants have 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 and, therefore, the appeal deserves to be allowed.