NAGINBHAI SHAMBHUBHAI PATEL Vs. RAJUBHAI RASHIKCHANDRA DALWADI

JUDGEMENT

(1.) Draft Amendment Is Granted.

(2.) The present Second Appeal has been filed by the appellantoriginal plaintiff under Section 100 of the Civil Procedure Code being aggrieved with the impugned judgment and order in Regular Civil Appeal No.89 of 2003 by the Principal District Judge, Vadodara dated 28.10.2016 confirming the judgment and decreed in Regular Civil Suit No.1158/2002 passed by the Sr. Civil Judge, Vadodara dated 30.11.2016 on the grounds stated in the memo of appeal posing substantial questions of law as under:

(3.) Heard Learned Advocate, Shri Sandip Patel For The appellant.