LAWS(GJH)-2011-8-79

SUNDARSINH BALIRAM BADHEL Vs. DINESHBHAI BECHARBHAI PATEL

Decided On August 24, 2011
SUNDARSINH BALIRAM BADHEL Appellant
V/S
DINESHBHAI BECHARBHAI PATEL Respondents

JUDGEMENT

(1.) THE present Appeal from Order has been filed by the appellants-original plaintiffs for the prayer that the respondents-original defendants may be restrained from illegally entering upon the land bearing Survey No. 536 admeasuring 1266 sq. yds. situated on the North-East corner of the land in question and also from interfering with the possession and usage of the land.

(2.) HEARD learned counsel Mr. M.B. Gandhi for the appellants and and learned counsel Mr. J.R. Shah, who appears on caveat for the respondents-original defendants.

(3.) IN view of rival submissions, it is required to be considered whether the impugned order passed by the learned Chamber Judge calls for any interference or not.