SHARDABEN JAYANTILAL PARMAR Vs. PRABHUDAS KALIDAS PATEL

JUDGEMENT

(1.) ADMIT. Learned advocate Mr.Maulik M. Soni, waives service of notice of admission on behalf of the respondent - Original Plaintiff.

(2.) The present appeal is filed under Sec. 96 read with Order 41 of the Code of Civil Procedure, 1908, challenging the impugned judgment and decree dtd. 28/8/2020 passed by the City Civil Court, Ahmedabad in Civil Suit (CCC) No.2415 of 2011, wherein and whereby, the suit of the plaintiff has been partly allowed with respect to the relief claims in paragraph Nos.8(A), 8(C) and 8(D), which pertain to the suit for possession and mesne profit.

(3.) Short facts, leading to filing of this appeal, are as under :-