RAJBAI JIVRAJ GADHVI Vs. PADAMSHI PREMJI SHAH

JUDGEMENT

(1.) The present second appeal, under Sec. 100 of the Code of Civil Procedure, 1908 (for short 'the CPC'), at the hand of the present appellant - original defendant No.4 arises from the impugned judgment and decree dtd. 15/9/2023 passed by the learned 8 th Additional District Judge, Kachchh - Bhuj in Regular Civil Appeal No.14 of 2021, confirming the judgment and decree dtd. 30/9/2019 passed by the learned Principal Senior Civil Judge, Mundra, Camp at Mandavi in Regular Civil Suit No.11 of 2018 (Old Regular Civil Suit No.4 of 2016) allowing the suit.

(2.) The brief facts of the present case are as under :

(3.) Heard learned advocate Mr.K.R. Dave for the appellant, at admission stage, at length. He has suggested the following substantial questions of law for determination of this Court.