THAKORE KASHIBEN Vs. BRAHMAN SURESHKUMAR MANILAL

JUDGEMENT

(1.) APPELLANTS have preferred this Second Appeal under Sections 100 of the Code of Civil Procedure on the following substantial questions of law formulated in the memorandum of Appeal.

(2.) RESPONDENTS-original plaintiffs filed Regular Civil Suit No. 135 of 2002 in the Court of 4th Additional Senior Civil Judge, Patan, for possession of the suit land as well as mesne profits.

(3.) LEARNED trial Judge framed issues at Exh. 14. Parties adduced evidence. At the end of trial, learned trial Judge passed judgement dated 29.11.2008 declaring that the appellants-defendants have no right in respect of the suit agricultural land bearing survey No. 317 admeasuring about hectare 3 Are 87 prati Are 50 and also directed them to hand over possession of the suit land bearing survey No. 317.