LAXMANBHAI JENABHAI VAGHELA Vs. BHUPATBHAI MOHANBHAI VAGHELA

JUDGEMENT

(1.) IN this petition, the petitioner has challenged the order dated 05/07/96 passed by the 4th Joint Civil Judge (SD), Nadiad below Exhibit 35 in Regular Civil Suit No. 33/86.

(2.) THE short facts leading to the present petition are as follows:

(3.) BEING aggrieved by the said order dated 05.07.96, the petitioner initially preferred a Revision Application and later on converted the same into present petition with the leave of the court.