KANUBHAI HARGOVINDDAS DAVE Vs. JAYDEVSINH KALYANSINH CHAUHAN

JUDGEMENT

(1.) Advocate for the appellant having been elevated as a Judge of this Court, the Registry had issued notice to the appellant, and although the said notice is served long back, the appellant has not engaged any advocate nor has appeared in person to conduct the Appeal.

(2.) Mr. D.R. Dalal, learned advocate appeared for the respondent and has argued the matter on behalf of the respondent.

(3.) The present First Appeal is filed by one Kanubhai Hargovinddas Dave, who is the original opponent of Probate Application No. 14 of 2002 and original applicant of Review Application No. 36 of 2002.