ISHWARBHAI PURSHOTTAMBHAI PATEL Vs. CHANDRAKANTBHAI PURSHOTTAMBHAIPATEL

JUDGEMENT

(1.) The petitioner-original opponent no.1 is before this Court being aggrieved of order dated 2nd July 2004 passed by the learned City Civil Judge, Court No.10, Ahmedabad below exh.1 in Darkhast No.258 of 2001.

(2.) The learned Judge was pleased to hold that the petitioner (in Darkhast No.258 of 2001) is entitled to proceed against the respondents to execute the award in the sum of Rs.50,47,045=00. The learned Judge was pleased to reject the objections filed by the respondents in this regard.

(3.) Mr.P.K. Jani, the learned advocate appearing for the petitioner herein has furnished a compilation of documents running into 151 pages to enable the Court to peruse these documents as and when required, while appreciating the submissions made by the learned advocate.