PURIBEN MOTIBHAI PARMAR Vs. LAKUM LALJIBHAI RANCHHODBHAI

JUDGEMENT

(1.) None appears on behalf of the appellant. None appears on behalf of defendant No.1. Learned Advocate Mr.Vishrut Jani appears on behalf of defendant No.2.

(2.) By way of the present First Appeal, the appellant seeks to challenge judgment and order passed by the learned 3rd Joint Civil Judge (SD), Surendranagar dtd. 21/7/2001 in Civil Misc.Application No.12 of 1997.

(3.) On account of absence of learned Advocate for the appellant, this Court has perused the First Appeal, the impugned judgment and order as well as Records and Proceedings placed before this Court through paper-book.