CHANDOT RANCHHOD AMBA Vs. KANBI BHACHU GHELA

JUDGEMENT

(1.) This Appeal under Section 100 CPC has been preferred by the plaintiff in Regular Civil Suit No.109 of 1978 against the judgment and order dated 14th November, 1986 passed by the learned Assistant Judge, Bhuj in Regular Civil Appeal No.127 of 1982. The appeal was admitted for final hearing on the following substantial questions of law.

(2.) Whether the lower Appellate Court erred in interpreting document Exh. 89

(3.) Whether the lower appellate court has erred in interpreting the writing at Mark-29/1 because the said Writing Mark 29/1 refers Survey No.415 admeasuring Acre-5-26 Guntha, whereas the suit land is survey No.414 admeasuring Acre-5-20 Guntha