JADEJA CHATURBHA MOBATSANGJI Vs. KHANDEKA BHACHU VIRA

JUDGEMENT

(1.) Heard learned advocate Mr. C.H. Vora for the appellant.

(2.) By way of the present Second Appeal, the appellant, original defendant has challenged the judgment and order dated 2.01.90 passed by learned Assistant Judge, Kutch in Civil Regular Appeal No. 141 of 1984 confirming the judgment and order dated 20.10.84 passed by learned Civil Judge, J.D., Anjar, Kutch in Civil Suit No. 33 of 1980.

(3.) Short facts of the case are, the plaintiff filed a suit for possession of suit premises more particularly described in para 2 of the plaint from the defendant and also prayed for mesne profit for use and occupation by plaintiff by defendant from the date of the suit at the rate of Rs.15/- per month till realization of possession and costs of the suit.