PATEL DHANJIBHAI AMBARAM Vs. NAVINCHANDRA VRAJLAL VED

JUDGEMENT

(1.) This Civil Revision Application has been filed by the applicant - original defendant No.3 under Sec. 115 of the Code of Civil Procedure, 1908 ('the Code' for short) challenging the order dtd. 7/1/2016 passed by the concerned trial Court below Exh.141 filed by the applicant in Special Civil Suit No.102 of 2011.

(2.) Heard Mr.Sandip N. Bhatt, learned advocate for the applicant - defendant No.3 and Mr.H.S. Tolia, learned advocate assisted by Mr.Jeet Y. Rajyaguru, learned advocate for opponent No.3 - original plaintiff.

(3.) Learned advocate for the applicant submitted that opponent No.3 herein - original plaintiff has instituted Special Civil Suit No.102 of 2011 wherein, in substance, prayer of the plaintiff is to cancel the registered Sale deed dtd. 14/10/1992 executed by defendant No.2 in favour of defendant No.1. It is also prayed that the Sale Deed dtd. 2/8/1995 executed by defendant No.1 in favour of defendant No.3 be cancelled. It is also prayed that permanent injunction be granted restraining defendant No.3 tom transferring the land in question by way of sale, mortgage, gift etc.