BULCHAND THAKURDAS Vs. RIJUSING PARTHUSING

JUDGEMENT

(1.) These First Appeals are filed challenging the common judgement and decree dtd. 20/12/1991 passed by the City Civil Court No.11, Ahmedabad in Civil Suit No. 1896/1979, Civil Suit No. 1906/1979, Civil Suit No. 269/1980, Civil Suit No. 2689/1980 and Civil Suit No. 3870/1980.

(2.) First Appeal No. 277/1992 is arising out of Civil Suit No. 2689/1980 filed by the appellant-plaintiff.

(3.) First Appeal No. 278/1992 is arising out of the Civil Suit No. 3870/1980 filed by the appellants-original defendant Nos. 1 and 2.