SAROJBEN LALITBHAI AVALANI Vs. JAYESHBHAI AMRUTLAL BRAHMBHATT

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution of India, challenging the order dated 04.03.2010 passed in Appeal from Order No. 30 of 2009 by the Appellate Bench of the Small Causes Court at Ahmedabad.

(2.) The facts in brief are as under:

(3.) Both the learned advocates for the respective parties have argued at length.