DEVJIBHAI D KAPURIA Vs. DAMJIBHAI BHAVANBHAI

JUDGEMENT

(1.) Heard the learned advocates. With the consent of the learned advocates, the Appeals are heard and decided today.

(2.) These two Appeals arise from the judgment and order dated 5th March, 2007 passed by the learned Additional Sessions Judge and Fast Track Court, Jamnagar in Regular Civil Appeal No.172/2005.

(3.) The appellant in Second Appeal No.71/2007 instituted Special Civil Suit No.93/1996 in the Court of Civil Judge (S.D.), Jamnagar for partition and recovery of possession of his share in the suit properties.