RAMESHBHAI ZAVERBHAI PRAJAPATI Vs. DAHIBEN

JUDGEMENT

(1.) Heard, learned Advocate Mr. Ishan H. Rajdev appearing on behalf of the appellant.

(2.) The present appeal is filed under Sec. -100 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC"), challenging the judgment and decree dtd. 8/4/2025, passed by the Principal District Judge, Gandhinagar in Regular Civil Appeal No.17 of 2020, whereby, it confirmed the judgment and decree dtd. 11/3/2020 passed by the 10th Additional Senior Civil Judge, Gandhinagar, below Exhibit-29 in Special Civil Suit No. 32 of 2018, thereby, the plaint is rejected by the Trial Court under Order VII, Rule 11 (a) and (d) of the CPC.

(3.) THE SHORT FACTS OF THE CASE APPEAR TO BE THAT: