ANIL NAIR Vs. ANJANA VIREN SHAH

JUDGEMENT

(1.) The First Appeal has been taken up for final hearing at the admission stage by consent of parties.

(2.) Heard Mr. Pravin Patel, learned Counsel for the Appellant and Mr. Pradeep Thorat, learned Counsel for the Respondent No. 1.

(3.) The First Appeal challenges the judgment and decree of the learned Judge (C.R. No. 9), City Civil Court at Mumbai by which Suit No. 753 of 2016 was decreed against the Appellant/Defendant No. 1 with costs.