GAUTAM SARABHAI Vs. NAVINBHAI RAICHANDBHAI THAKKAR

JUDGEMENT

(1.) Heard learned advocate Mr.Dipak R. Dave appearing for the revisionist and the opponent - Party-in-person.

(2.) In this revision filed under Sec. 115 of the Code of Civil Procedure, 1908 (for short 'CPC), the revisionist has prayed following reliefs:

(3.) The factual matrix of the case are as under.