RUPANI BINABEN VINUBHAI Vs. MOHANBHAI RAVJIBHAI CHOVATIA

JUDGEMENT

(1.) Heard learned advocate Mr. Devang Lathigara for the petitioner and learned advocate Mr. J.R.Shah for respondent No.2.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) Brief facts of the case are as under: