YATIN CHANDULAL DAVDA Vs. CHANDULAL PURSHOTTAMDAS DAVDA

JUDGEMENT

(1.) This appeal has been filed by the appellant original plaintiff against the order passed below Notice of Motion Exh. 6/7 in Civil Suit No. 564 of 2022 by the learned Chamber Judge, Court No. 22, City Civil & Sessions Court, Ahmedabad dtd. 16/3/2023. The parties are referred to as the plaintiff and the defendants as they stood in the original suit for the sake of convenience, clarity and brevity.

(2.) The facts leading to the filing of this appeal may be summarized as follows: -

(3.) The summons were duly served to the defendants and the defendant No.1 appeared and filed written statement at Exh. 46 and defendant Nos.2 to 4 filed the written statement at Exh. 31.