LAWS(GJH)-2022-7-490

SANGEETABEN PRATAPSINH BARIA Vs. CHILD DEVELOPMENT PROJECT OFFICER

Decided On July 18, 2022
Sangeetaben Pratapsinh Baria Appellant
V/S
CHILD DEVELOPMENT PROJECT OFFICER Respondents

JUDGEMENT

(1.) Heard Mr. Maulik Soni, the learned advocate appearing for the appellant.

(2.) The appellant herein has preferred the present Second Appeal challenging the judgment and order passed by the learned 2nd Additional District Judge, Panchmahal at Halol dtd. 25/10/2021 in Regular Civil Appeal No.9 of 2019 by which the appeal preferred by the present appellant - original plaintiff came to be dismissed and the judgment and decree passed by the learned Principal Senior Civil Judge Panchmahal in Regular Civil Suit No.272 of 2013 dtd. 22/12/2017 came to be confirmed.

(3.) It appears that the appellant herein approached the Civil Court by filing Regular Civil Suit No.272 of 2013 seeking the following reliefs produced on page 41 which reads thus :-