DINESHKUMAR MOHANLAL SHAH Vs. DR. BHARATKUMAR J. MEHTA

JUDGEMENT

(1.) This appeal is filed by appellant-original plaintiffs under Sec. 96 of the Code of Civil Procedure, 1908 assailing the judgment and decree dtd. 30/4/2004 passed by learned City Civil Court, Ahmedabad in Civil Suit No.4008 of 1988.

(2.) Heard learned advocate Mr. Robin Prasad appearing for learned advocate Mr. Vikram J. Thakor for the appellants and learned advocate Mr. Devang Bhatt appearing for learned advocate Mr. H.S. Munshaw for respondent No.2 as well as the learned advocate Ms. Kirti S. Pathak for respondent No.5.

(3.) The brief facts of the case are as under:-