HARSHADBHAI RATILAL BHATT Vs. BHATT NAVINCHANDRA BHAILAL

JUDGEMENT

(1.) This Second Appeal is filed under Sec. 100 of the Code of Civil Procedure, 1908 ("CPC" for short). Being aggrieved and dissatisfied with the Judgment and order dtd. 22/7/2022 passed below Exh.22 in Regular Civil Appeal No.104 of 2015, whereby the Appeal was dismissed, confirming the Judgment and decree dtd. 21/8/2015 passed in Regular Civil Suit No.145 of 2012, whereby the suit of the plaintiff was dismissed, raising the following substantial questions of law.