BALUBHAI BHANGIYABHAI CHAUDHARI Vs. AMRUTBHAI BABUBHAI CHAUDHARY

JUDGEMENT

(1.) THIS appeal arises out of the judgment and order passed by the learned Jt. District Judge and Presiding Officer, Fast Track Court No. 5, Surat at Vyara in Regular Civil Appeal No. 7 of 2000 dated 15. 01. 2008 whereby, the said appeal was dismissed.

(2.) THE facts in brief are as under;

(3.) HEARD learned Advocate for the appellant and perused the documents on record. While considering the case of the appellants, both the Courts below have discussed the entire evidence in detail. I am in complete agreement with the reasonings given by and the findings arrived at by both the Courts below and find no reasons to interfere in this appeal. No substantial question of law arises within the meaning of Section 100 of C. P. C.