SOLOMAN HAROLD ARNOLD Vs. EMANUEL JOHN DANIEL

JUDGEMENT

(1.) Rule. Mr.Pareshkumar Thakore, learned advocate waives service of notice of rule for and on behalf of the respondents.

(2.) The present First Appeal is filed under Sec. 96 read with Order 41 of the Code of Civil Procedure, 1908 (for short "Code") challenging the judgement and order dtd. 19/2/2024 passed below Exh. 1, 28 and 29 in Civil Suit No. 1373 of 2023 by the learned Chamber Judge, City Civil Court, Ahmedabad.

(3.) On a joint request of learned advocates appearing for both the parties, the First Appeal is taken up for final hearing. The parties are referred as their original status of the suit.