CHAMPABEN Vs. SHARDABEN

JUDGEMENT

(1.) Present Appeal From Order has been filed by the appellants, being aggrieved and dissatisfied with the order dtd. 24/11/2021 passed below Exh. 5 application in Special Civil Suit No. 468 of 2017 by the learned 6th Additional Senior Civil Judge, Ahmedabad (Rural).

(2.) Considering the fact that the suit is at the stage of final hearing and issues were framed by the Court below and now, it is stage of recording of the evidence. Therefore, let the trial shall begun. Trial court shall decide the suit after giving sufficient opportunity to all the concerned parties and after appreciating the documentary as well as oral evidence and arguments advanced by all the concerned parties before the concerned trial Court.

(3.) During the pendency of the suit, upon the instructions of the client, Mr. Mehul Shah, learned Sr. Counsel appearing for Mr. Vishal C.Mehta, learned advocate for the respondents making a statement at par that his client will not create any 3 rd party rights nor alienating and nor create any further charge over the property.