JAMNADAS MANGALDAS SHARMA Vs. RAJESHKUMAR SOMABHAI PAREKH

JUDGEMENT

(1.) This Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (for short, "the C.P.C."), is at the instance of the original defendant (judgement debtor) and is directed against the judgement and order passed by the 8th Additional District Judge, Vadodara, dated 10th July 2018 in the Regular Civil Appeal No.100 of 2018 arising from the judgement and decree of eviction passed by the 9th Additional Civil Judge, Vadodara, dated 22nd January 2018 in the Regular Civil Suit No.320 of 2016 filed by the respondent herein original plaintiff.

(2.) For the sake of convenience, the appellant herein shall be referred to as the 'original defendant' and the respondent herein shall be referred to as the 'original plaintiff'.

(3.) The plaintiff instituted the Regular Civil Suit No.320 of 2016 with the following prayers: