PARTY NOT GIVEN Vs. AZAMMIYA MAHAMADMIYA

JUDGEMENT

(1.) The present Second Appeal, at the instance of the appellants-original plaintiffs, is directed against judgment and decree dtd. 5/2/2005 in Regular Civil Appeal No.108 of 1995 passed by learned District Judge, Navsari, whereby the judgment and decree passed by the learned trial court in Regular Civil Suit No.194 of 1986 came to be set aside and the suit was ordered to be dismissed.

(2.) The coordinate Bench of this Court vide order dtd. 23/9/2005 admitted the Second Appeal by formulating following substantial questions of law.

(3.) The coordinate Bench of this Court vide order dtd. 13/4/2005 passed following order.