RAMVIJAY FLOUR FACTORY Vs. TALSAJI VENAJI

JUDGEMENT

(1.) WHEN the matter was earlier listed before this Court on 25.11.2010, learned counsel for the appellant was not present. Even today, when the matter was called out, learned counsel for the appellant is not present. In view of the same and since the matter is of 1993, it is decided on merits.

(2.) THIS appeal has been filed against the judgment and decree passed by the learned Judge, Court No.6, City Civil Court, Ahmedabad in Civil Suit No.3004/1983, whereby, the said suit was dismissed.

(3.) HAVING gone through the records of the case, I find that there is nothing on record evidencing any transaction between the appellant and the deceased in respect of the disputed property. Evidently, the respondent has been enjoying exclusive possession of the disputed property since 1961.