DIKEN SURENDRABHAI BAROT Vs. TORAL ASHOKBHAI BAROT

JUDGEMENT

(1.) With consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(2.) Heard Mr.Darshit Brahmbhatt, learned counsel for the appellant and Mr.Nisarg Jain, learned counsel for the respondent.

(3.) Admit. Mr.Nisarg Jain, learned counsel waives service of notice of admission for and on behalf of respondent.