PRAKASH MURAJMAL GURNANI Vs. SURESH MURAJMAL GURNANI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the order passed below Notice of Motion (Exhibit Applications No.6 and 7) in Civil Suit No.97 of 2021 dtd. 02/09/2021 by the learned Chamber Judge, City Civil Court at Ahmedabad allowing the said notice of motion taken out by the original plaintiff, appellants are before this Court.

(2.) Briefly stated; the facts the case reads thus:

(3.) While assailing the averments and such case of the respondent-plaintiff, the appellants - defendants would submit that appellant No.1 is the occupier of suit property since 1995 and lease-deed is between the said trust and appellant No.1 and his father. Apart from it, other evidence with respect to assessment of professional tax by AMC since 1999 till the filing of the suit are produced to establish that the suit property is in the name of appellant No.1 and in support thereof records of AMC, etc., are accompanied.