CHANDRAKANT PHOOLCHAND SANGHVI Vs. ANILKUMAR PHOOLCHAND SANGHVI

JUDGEMENT

(1.) The matters are listed for final hearing by consent of the parties. Heard accordingly. The rival contentions so raised are revolved around the common facts and circumstances, between the parties and therefore, this common judgment.

(2.) There are two groups of the same family involved in the matter.

(3.) The basic events are quoted as under: