KAMLESHSINGH HARNAMSINGH CHOWHAN Vs. KISHORSINGH GAGASINGH CHOWHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This appeal is preferred by the original defendant in T. & I.J. Petition No. 454 of 2004 being aggrieved by the order passed by the learned Single Judge in Notice of Motion taken out by the petitioner therein for dismissal of his caveat dated 2nd May 2005.

(3.) By the impugned order dated 29th February 2008, the learned Single Judge of this Court allowed the motion and made it absolute in terms of prayer Clause (a), which reads as under: