LAWS(BOM)-2016-8-262

KISHOR K MEHTA Vs. J N PATEL

Decided On August 31, 2016
Kishor K Mehta Appellant
V/S
J N Patel Respondents

JUDGEMENT

(1.) Admit.

(2.) As the appeals are heard finally at length, with consent of learned counsel for the parties, they are decided at the stage of admission itself.

(3.) As both these appeals raise common question of facts and law, they are heard together and being decided together by this common judgment.