MODI PRAFULCHANDRA DAHYALAL Vs. MODI SATISHCHANDRA DAHYABHAI

JUDGEMENT

(1.) As both these appeals have arisen from the same judgment and preliminary decree and in order to avoid multiplicity of findings, this Court proposes to decide both these appeals by this common judgment.

(2.) The judgment and preliminary decree passed in Regular Civil Suit No.11 of 2011 dated 10.12014 passed by 6th Addl. (Ad-hoc) Senior Civil Judge, Patan has given rise to the present two appeals.

(3.) The appellants herein have preferred aforementioned Second Appeals under Section 100 of the Code of Civil Procedure along with Civil Applications; wherein, it was prayed to quash and set aside and/or to stay the execution and operation of the judgment and decree dated 10.12.2014 made in Regular Civil Suit No.11 of 2011 passed by the learned 6th (Ad-Hoc) Senior Civil Judge, Patan and common judgment and decree dated 16.10.2015 passed in Regular Civil Appeal No.11 of 2015 and Regular Civil Appeal No.2 of 2015 by the learned Principal District Judge, Patan.