GOHIL RANJITSINGH MADARSINGH Vs. KANBI HARIBHAI MAGANBHAI

JUDGEMENT

(1.) MR .C.H. Vora, learned counsel for the appellant with appellant - Mr.Ranjitsinhji Madarsinhji Gohil.

(2.) MR .D.D. Vyas, learned counsel for the respondent with Shankarbhai Haribhai Kanbi (son of the the respondent), submit that the son of the respondent namely Shankarbhai is present in the court to instruct him. He submits that Shankarbhai son of Haribhai also holds power of attorney from the respondent.

(3.) THE parties have filed compromise deed dtd.14/3/2007. Mr.C.H. Vora, learned counsel for the appellant submits that it bears the signature of Gohil Ranjitsinhji Madarsinhji appellant and to confirm the signature, he has affixed his counter signature.