RAKHMAIBEN Vs. CHANDUBHAI JERAMBAHI PARMAR

JUDGEMENT

(1.) Heard Shri M.B. Parikh, learned advocate appearing on behalf of the applicants and Shri Satyam Chhaya, learned advocate appearing on behalf of the opponents on interim relief.

(2.) The present application has been preferred by the applicants-original appellants to stay further implementation and operation of the judgement and decree dated 29/12/2009 passed by the learned Principal District Judge, Amreli in Regular Civil Appeal No. 64/2005.

(3.) Shri M.B. Parikh, learned advocate appearing on behalf of the applicants-original appellants has submitted that as the dispute is with respect to partition and the learned trial Court partly decreed the suit declaring that the opponent-original plaintiff has 1/2 share in the suit house, and, therefore, if the decree, which has been confirmed by the learned appellate Court, is not stayed, in that case, the appeal would become infructuous.