MANGLABEN MAGANLAL MODI Vs. JITENDRABHAI BHIKHABHAI PATEL

JUDGEMENT

(1.) This appeal under Section 96 of the Code of Civil Procedure is at the instance of the original plaintiffs and is directed against the judgement and order passed by the 5th Additional Senior Civil Judge, Gandhinagar dated 22nd February 2019 below Exhibit : 19 in the Special Civil Suit No.6 of 2016 instituted by the original plaintiffs (appellants herein) rejecting the plaint on the ground that the suit is barred by law of limitation.

(2.) The facts giving rise to this appeal may be summarised as under:

(3.) For the sake of convenience, we shall refer to the appellants as the original plaintiffs, the respondents Nos.3 to 9 as the purchasers of the suit property (defendants Nos.3 to 9), the respondent No.1 as the power of attorney (defendant No.1) and the respondent No.2 as the confirming party (defendant No.2).