SHREYANS TEJSINGH BAID Vs. BIJAYSINGH MANSINGH BAID

JUDGEMENT

(1.) By way of present Appeal from Order challenges the impugned order dtd. 4/8/2017 passed below Exhibit 5 in Special Civil Suit No.196 of 2011 (Old) (New No.200 of 2015) by the learned Additional Senior Civil Judge, Vapi.

(2.) Feeling aggrieved and dissatisfied with the said impugned order, the appellant filed this appeal.

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