HITENDRA AMBARAM JARIWALA Vs. CHUNILAL AMBARAM JARIWALA

JUDGEMENT

(1.) THE petitioner has filed this petition under Article 227 of the Constitution of India, praying for quashing and setting aside the order dated 30th July, 2005 passed by the learned Presiding Officer, Fast Track Court, Surat, allowing the appeal preferred by the respondent and thereby quashing and setting the order passed by the learned Joint Civil Judge (S.D.), Surat, dated 13.7.2001 below Exh.5 in Regular Civil Suit No. 74/2001.

(2.) THIS Court had issued rule on 5.4.2007. However, no stay was granted by the Court.

(3.) HEARD Mr. N.K.Majmudar, learned advocate appearing for the petitioner and Ms. K.J.Brahmbhatt, learned advocate appearing for the respondent.