JAYPALSINH ANUPSINH SOLANKI Vs. JYOTINDRASINHJI VIKRAMSINHJI JADEJA

JUDGEMENT

(1.) This second appeal is filed under Sec. 100 of the Code of Civil Procedure, 1908 ('CPC' for short) being aggrieved and dissatisfied with the judgment and decree dtd. 25/11/2023 passed by the learned 3 rd Additional District Judge, Gondal in Regular Civil Appeal No.12 of 2024 whereby the judgment and decree dtd. 30/7/2014 passed by the learned 2 nd Additional Senior Civil Judge, Gondal in Regular Civil Suit No.581 of 2002 is set aside, for the following substantial questions of law?

(2.) Heard learned advocates for the parties.

(3.) Per contra, learned advocate Mr.Patel appearing for the respondents has drawn my attention to the various observations made by the learned lower appellate court in the impugned order and submitted that the learned lower appellate court has rightly come to the conclusion, after considering the cross-examination of the defendant-Balvantsinh Anupsinh at Exh.52A wherein the defendant has admitted that none of the three brothers are working with the plaintiff.