SAYED KHERSHA SAJANSHAH MUTAWALLI Vs. BHUJ MUNICIPALITY

JUDGEMENT

(1.) The present Second Appeal is filed by the original plaintiff. In this appeal the following two substantial questions of law are formulated.

(2.) The relevant facts leading to the present appeal may be stated as under:-

(3.) In the suit Kutch Wakf Board was joined as defendant No. 2 but the plaintiff has claimed only reliefs against defendant No. 1 and defendant No. 2 was joined as mere formal party. In tact defendant No. 2 has filed the written statement at Exh. 14 and has supported the plaintiff.