SHANKAR PARMESHWAR MISTRI Vs. JAGDISH MAKWANA

JUDGEMENT

(1.) Heard learned Advocate for appellant. Perused impugned judgment, pleadings and records as produced at the time of hearing.

(2.) Plaintiff filed Short Cause Suit No. 885 of 2010 in the City Civil Court at Dindoshi (Borivali Division), Goregaon, Mumbai.

(3.) Gist of the plaint and reliefs sought are as follows :-