KAMLESHBHAI RAJNIKANT SHAH Vs. PRAFULCHANDRA HIRALAL ANANDJIWALA

JUDGEMENT

(1.) The present First Appeal is filed by the appellantoriginal defendant under Section 96 of the Civil Procedure Code being aggrieved with the judgment and decree in Civil Suit No.81/2014 by the Principal Sr. Civil Judge, Kalol, District :

(2.) The facts of the case briefly summarized are as follows:

(3.) Heard learned advocate, Shri L.R. Pathan appearing with learned advocate, Shri Z.L. Khan for the appellantoriginal defendant and learned Senior Counsel, Shri S.I. Nanavati appearing with learned advocate, Shri Y.S. Rajput for the respondent original plaintiff.