SHARADBHAI P RAMI Vs. SUBHASHBHAI P RAMI

JUDGEMENT

(1.) RULE. Mr.Mihir H.Pathak, learned advocate waives service of notice of RULE for respondent No.1 and Ms.Trusha K.Patel, learned advocate waives service of notice of RULE for respondents Nos.2 to 4.

(2.) ON the facts and in the circumstances of the case and with the consent of the learned counsel for the respective parties, the petition is being heard and finally decided.

(3.) IT has been submitted by Mr.Mrudul M.Barot, learned advocate for the petitioners that the judgments of the Trial Court and Appellate Court are against facts and law, as both the Courts below have erred in not considering that the possession of the land in question is with the petitioners. This has also been admitted by respondents Nos.2 to 4 in their written statement.