HASUMATIBEN AUGSTIN Vs. SURESH S. BANIYON & 4

JUDGEMENT

(1.) THIS appeal is filed against the judgment and order dated 23.11.2011 passed by the learned City Civil Court, Ahmedabad in Civil Suit (CCC) No. 3476 of 1975. That the appellant filed Civil Suit No. 3476 of 1975 against the present respondents and others for declaration of title and possession of the property being Plot no. 10 situated at Christian Society, Maninagar, Ahmedabad being Municipal Census No. 79/12 to 79/16 bearing Revenue Survey No. 311 of Kokhra Mahemdabad. The respondent also filed Civil Suit No. 516 of 1976 for the same property. The learned City Civil Court, Court No. 19, Ahmedabad passed common judgment and order dated 31.7.1981 and disposed of both the suits by passing the following final order:

(2.) THE said judgment and order was challenged by filing first appeals which were dismissed by this Court vide order dated 4.5.2001.

(3.) THE Assistant Commissioner for Taking Accounts for The High Court and The City Civil Court, Bhadra, Ahmedabad passed the following order on 22.2.2011: