HAYATKHA ILAMKHA BALOCH Vs. DILAVARSINH NARANSINH ZALA

JUDGEMENT

(1.) Admit. Ms.Sangeeta N. Pahwa, learned counsel for respondents waives service of notice of admission on behalf of respondents.

(2.) The Present appellant, who was the original objector in Regular Civil Execution (Darkhast) Application No.21 of 1993, who happens to be son of the judgment debtor - Baloch Ilamkha Umrkha, by way of present appeal under Section 100 of the Civil Procedure Code has challenged the judgment and decree dated 07th March, 2019 passed by the learned 5th Additional District Judge, Bhavnagar in Regular Civil Appeal No.8 of 2019 dismissing the Regular Civil Appeal preferred by the present appellant and confirming the order dated 24th January, 2019 passed by the learned Additional Civil Judge, Palitana in Regular Civil Execution (Darkhast) Application No.21 of 1993.

(3.) This appeal was placed at admission stage, however, on a joint request being made by learned counsels appearing for respective parties to decide the appeal finally, this appeal is taken up for final hearing. Necessary documents are produced by the appellant to determine the present appeal.