MAHMAD AHMADBHAI Vs. FATMABEN ABDULLA

JUDGEMENT

(1.) THIS Appeal under Section 100 CPC has been preferred by the defendant no. 3 in Special Civil Suit No. 57/2004 against the judgment and order dated 10th April, 2007 passed by the learned Additional District Judge and Fast Track Judge, Junagadh in Regular Civil Appeal No. 107/2006.

(2.) THE Appeal has been admitted on the following substantial questions of law :

(3.) WITH the consent of the learned advocates, the Appeal is heard and disposed of today.