LAWS(GJH)-2022-9-146

DIPAKBHAI LALCHANDBHAI THAKKAR Vs. PRATAPBHAI LALCHANDBHAI THAKKAR

Decided On September 05, 2022
Dipakbhai Lalchandbhai Thakkar Appellant
V/S
Pratapbhai Lalchandbhai Thakkar Respondents

JUDGEMENT

(1.) Present appeal is filed by the appellant against the judgment and order dtd. 26/2/2018 passed by the learned 9th Additional District Judge, Ahmedabad (Rural) in Regular Civil Appeal No.22 of 2017 and the order dtd. 16/2/2017 passed by the learned Civil Court, Ahmedabad (Rural) in Regular Civil Suit No. 567 of 2015.

(2.) The present appeal is filed by the appellant by praying following relief:-

(3.) The short facts emerging from the record of the appeal are as under: