AMRELI GADHIYA SAMAVAYAL GNYATIVAHIVATDAR Vs. SHIVSHANKER BABULAL PANDYA

JUDGEMENT

(1.) On following substantial question of law framed on 21/7/1993, this second appeal under Sec. 100 of Code of Civil Procedure, 1908 (for short 'CPC') was admitted :

(2.) To answer the above question, some facts are required to be noticed and as such they are taken up from the pleadings as under.

(3.) For the sake of convenience, the parties are referred to as plaintiffs and defendants as referred in the regular civil suit.