LAWS(GJH)-2024-4-136

RAJENDRA CHINUPRASAD JOSHI Vs. KAPILABEN CHINUPRASAD JOSHI

Decided On April 02, 2024
Rajendra Chinuprasad Joshi Appellant
V/S
Kapilaben Chinuprasad Joshi Respondents

JUDGEMENT

(1.) The present First Appeal is filed under Sec. 96 of the Code of Civil Procedure, 1908 challenging the impugned judgment and decree dtd. 4/5/2007 passed by City Civil Court, Ahmedabad in Civil Suit No.5532 of 1997.

(2.) Heard learned advocates for the respective parties.

(3.) Parties are referred as per their original status in suit.