DULABHAI BIJALBHAI TALPADA Vs. RAVJIBHAI GHELABHAI TALPADA

JUDGEMENT

(1.) Concurrent findings rendered by the courts below is sought to be assailed in this Second Appeal under Sec. 100 of the Code of Civil Procedure whereby the suit of the plaintiff was allowed and preliminary decree passed for redemption of the property mortgaged to the appellant.

(2.) On 20/02/2001, this Court admitted the captioned appeal by framing following substantial question of law:

(3.) The appellant is the defendant and respondent is the plaintiff and they are addressed as per their original status before the courts below.