BHIL MAFAJI DHARMAJI Vs. RATANSING DEVJI THAKOR

JUDGEMENT

(1.) The present Second Appeal is filed by the appellants - original plaintiffs under Sec. 100 of the Civil Procedure Code, 1908 (hereinafter referred to as "the C.P.C.") by challenging the judgment and decree dtd. 18/8/2015 passed in Regular Civil Suit No.203 of 2015 by the learned Addl. Senior Civil Judge, Deesa as well as the judgment and order dtd. 10/2/2023 passed th in Regular Civil Appeal No.21 of 2015 by the learned 6 Addl. District Judge, Deesa.

(2.) Heard Mr. S.P. Majmudar, the learned counsel with Mr. P.S. Datta, the learned counsel for the appellants.

(3.) The suggested substantial questions of law are as under: