DEVANG MADHUKAR MEHTA Vs. PANKAJ MADHUKAR MEHTA

JUDGEMENT

(1.) By way of the present appeals under Section 96 of the Code of Civil Procedure, 1908, the appellants have challenged the common judgment and decree dated 14.5.2010 passed by the learned City Civil Court No.22, Ahmedabad in Civil Suit No.571 of 2008 and Civil Suit No.499 of 2006 by which the suit i.e. Civil Suit No.499 of 2006 filed by the appellants of First Appeal No.1828 of 2010 came to be dismissed and the suit i.e. Civil Suit No.571 of 2008 filed by respondents of First Appeal No.1828 of 2010 came to be allowed.

(2.) The appeals came to be admitted vide oral order dated 13.8.2010 and by way of interim relief, stay against operation, implementation and execution of the impugned judgment and award was granted.

(3.) Today when the appeals are called out, Mr. H.R. Prajapati, learned advocate appearing for the appellants would submit that during the pendency of the appeals, appellant No.2 -