DEVANGI Vs. ROHITBHAI MOHANLAL PANDYA

JUDGEMENT

(1.) All these matters are arising out of the suit instituted by the appellant, therefore all these matters are heard together and are being decided by this common judgment.

(2.) Appeal from Order No.245 of 2023 is directed against the judgment and order dtd. 10/10/2023 passed below application, Exh.5 by learned Additional Civil Judge, Mahuva in Regular Civil Suit No.119 of 2022, whereby the application, Exh.5 preferred by the appellant ' original plaintiff came to be rejected.

(3.) Special Civil Application No.11275 of 2024 is directed against the order dtd. 11/8/2023 passed below application, Exh.40 by the Additional Civil Judge, Mahuva in Regular Civil Suit No.119 of 2022, whereby the application, Exh.40 preferred by the appellant ' original plaintiff for production of the documents came to be disposed of.