BHARATKUMAR SHANKARLAL SOMANI Vs. HARMANBHAI RAISANGBHAI AND 2

JUDGEMENT

(1.) Appellant is original defendant No.3, whereas respondent No.1 is original plaintiff and respondents No.2 and 3 are original defendants No.1 and 2.

(2.) The appellant challenges the order dated 21.8.2010 passed by learned 2nd Additional Senior Civil Judge, Vadodara in Special Civil Suit No.202 of 2008 below Exh.5, where the Court allowed the application preferred by respondent No.1plaintiff.

(3.) Facts in a capsulized form leading to filing of the present Appeal From Order are as follows: