KIRANBHAI DINKARRAY DAVE Vs. PRAMODBHAI SHANKARLAL DAVE

JUDGEMENT

(1.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing because the pleadings are completed in the matter and the documents, which have been produced before the learned trial Court and other documents, which have been produced by appellant under Order XLI Rule 27 of the Code of Civil Procedure, 1704 .

(2.) The brief facts arise from the record are as under :

(3.) Hence, this appeal from order.