PRAKASHCHANDRA Vs. MAHALAXMIBEN

JUDGEMENT

(1.) This is plaintiffs Second Appeal against the judgment and decree passed in Civil Appeal No. 77-A/84, affirming the judgment and decree passed in Civil Suit No.27-A/81 dated 21-2-1983.

(2.) This Judgment shall also govern the disposal of Second Appeal No. 9/89 (Laxmi v. Smt. Mahalaxmiben); S.A. No. 14/89 (Daulatrao v. Smt.Mahalaxmiben): S.A.No. 21/89 (Laxmansingh v. Smt. Mahalaxmiben) : S.A. No.176/89 (Chhaganlal v. Smt. Mahalaxmiben): S.A.No.178/89 (Denanath v. Mahalaxmiben) and S.A.No. 179/89 (Shaligram v. Mahalaxmiben) because all civil suits were conducted together and a common evidence was recorded in all the appeals and a common Judgment was passed by the trial Court.

(3.) The appeal was admitted by the Court on 29-11-1989 on the following substantial question of law :-