KAUSHIKBHAI R PATEL Vs. MELABHAI SHANABHAI

JUDGEMENT

(1.) DRAFT AMENDMENT is allowed.

(2.) Kaushikbhai R Patel, petitioner-original plaintiff herein has filed this petition under Article 227 of the Constitution of India challenging the judgment and order dated 11th February, 2005 passed by the learned Joint District Judge, Fast Track Court No.7, Vadodara in Misc.Civil Appeal No.195 of 2004 vide which the learned Judge pleased to dismiss the appeal and confirm the order passed by the learned Trial Judge below Exh.5 in Regular Suit No.191 of 2004 on 31.07.2004 filed by the plaintiff.

(3.) Heard Dr Sonia Hurra, learned advocate for the petitioner and Ms.Rupal Patel, learned advocate who has appeared on behalf of caveator-respondent.