DEVICHAND TARACHAND SONI Vs. SHAH CHUNILAL PANAJI

JUDGEMENT

(1.) The present application has been filed for quashing and setting aside the judgement and decree awarding possession of the suit premises to the plaintiff.

(2.) Learned advocate Mr.Shah appearing for the respondent has submitted that there are concurrent findings in favour of the original claimant. The present application is of the year 2003 and from the earlier orders, it is revealed that earlier, the applicant has chosen not to remain present before this Court and hence, the application was dismissed for non-prosecution vide order dtd. 15/6/2011.

(3.) None appears on behalf of the applicant No.1. Learned advocate Mr.Mehta, who has entered his appearance on behalf of the applicant No.2 has chosen not to remain present. FACTS