SHARMISTHABEN RAMESHCHANDRA SHAH Vs. MITENBHAI RAMESHCHANDRA SHAH

JUDGEMENT

(1.) BY way of present petition, the petitioners have prayed to quash and set aside the order dated 27.01.2010 passed by the Chamber Judge, City Civil Court at Ahmedabad below Exh. 6 and Exh. 7 in Civil Suit No. 2180 of 2009 whereby the application preferred by the respondent is granted restraining the petitioner from dispossessing the suit property except in accordance with law.

(2.) THE petitioners are the parents of present respondent who has filed Civil Suit No. 2180 of 2009 against the petitioners for the acquired property of the petitioners situated at Ahmedabad along with interim injunction restraining the petitioners from removing the present respondents. THE petitioner filed their written statement to the suit as well as to interim injunction application Exh. 6 and Exh. 7. After hearing both the parties, the learned Chamber Judge, City Civil Court, Ahmedabad granted application Exh. 6 and Exh. 7 restraining the petitioner from dispossessing of the suit premises except in accordance with law. Hence, this petition.