JAYANTIBHAI AMBALAL PATEL Vs. VIPINBHAI AMBALAL PATEL

JUDGEMENT

(1.) By way of present appeal under Section 96 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC"), the appellants herein - original defendants (hereinafter referred to as "original defendants") have challenged the judgment and decree dated 10.04.2019 passed by the learned 9th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Vadodara (hereinafter referred to as "trial Court") in Special Civil Suit No.390/2008 by which the trial Court has allowed the suit filed by the respondent herein - original plaintiff (hereinafter referred to as "original plaintiff) and directed the original defendants to hand over the possession of the suit property to the original plaintiff within a period of 30 days from the date of the impugned judgment and decree.

(2.) The original plaintiff, who was on caveat, has been represented by learned advocate Mr. Pradeep Patel. The First Appeal was listed time and again before the Court and ultimately on 26.09.2019, following order was passed by this Court.

(3.) At the outset, the Court would like to say that since the suit is between close relatives, the Court has tried its level best to see that the dispute is settled amicably between the parties, however the same could not be settled and therefore, the present First Appeal is taken up for hearing today and learned advocates appearing for respective parties have been heard by this Court.