PURSHOTTAMBHAI UKAJI Vs. NARENDRABHAI RAGHAVJIBHAI PATEL

JUDGEMENT

(1.) By way of this Civil Revision Application, the applicant has challenged the orders dtd. 26/4/2022 passed by the Appellate Bench No.1 of Small Cause Court at Ahmedabad in Civil Appeal No.45 of 2020 as well as the order dtd. 23/3/2020 which was passed by the learned Small Cause Court No.8, Ahmedabad in HRP Suit No.506 of 2017 which was confirmed by the Appellate Bench.

(2.) Heard learned advocate Mr. Hemang H. Parikh appearing for the applicant and learned advocate Mr. N.V. Gandhi appearing for the respondent.

(3.) The only contention that is raised by learned advocate Mr. Hemang Parikh is that while deciding the appeal being Civil Appeal No.45 of 2020, the learned Appellate Bench No.1 of Small Cause Court did not frame the point of determination which is mandatory requirement as per Order 41 Rule 31 of the Code of Civil Procedure.