FIROZABEN SATARBHAI MAJOTHI Vs. MAMADSH MITHUSHA FAKIR

JUDGEMENT

(1.) PRESENT Second Appeal is filed by the appellants posing substantial questions of law which read as under:

(2.) THE facts of the case briefly stated are that suit being Civil Suit No.16 of 2000 came to be filed by plaintiff original appellant No.1 which was partly allowed with a clarification as stated in detail in the judgment. Against the said judgment, appeal came to be preferred being Regular Civil Appeal No.7 of 2008 which came to be allowed partly wherein lower appellate Court has specifically clarified with regard to the portion of the property that if the permanent construction as described in para-7 of the suit shall have to be removed and it may be covered with iron sheet and there was an order with regard to monthly rent fixed in respect thereof.

(3.) WITH the above observation, present Second Appeal cannot be entertained and deserves to be dismissed as no question much less any substantial question of law can be said to have been raised. Present Second Appeal is accordingly dismissed.