DIVYANSH VASUDEV JANI Vs. PATEL JITENDRAKUMAR PITAMBARBHAI

JUDGEMENT

(1.) Admit. Mr. Parikh, learned advocate appearing for the defendant waives service of admission. With the consent of learned advocates appearing for the respective parties, the appeal is taken up for final disposal today itself, particularly in view of the fact that the appellant who was original defendant in the suit was not properly represented though it is the case of the appellant that he had engaged a lawyer to appear in the matter.

(2.) By way of the present appeal, the appellant - original defendant has challenged the judgment and decree dated 21.12.2018 passed by Principal Senior Civil Judge, Patan in Special Civil Suit No.3 of 2018 by which the suit filed by the respondent herein - original plaintiff was allowed in part and the appellant herein - original defendant was directed to pay Rs.20 Lacs along with 6% simple interest to the respondent herein - original plaintiff.

(3.) The short facts arise from the record are as under :-