MANUBHAI PRABHUDAS PATEL Vs. JAYANTILAL VADILAL SHAH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is at the instance of original plaintiffs seeking to challenge the legality, validity and propriety of judgment and order dated 11.09.2003, passed by 3 rd Joint Civil Judge (Senior Division), Ahmedabad (Rural) below Exh.101 in Special Civil Suit No.93 of 1999.

(2.) The facts relevant for the purpose of deciding this petition can be summarized as under : -

(3.) I have heard learned Advocate Ms.Trusha Patel for the petitioners. Though respondents have been served, they have not chosen to appear either in person or through their Advocate.