MAHENDRASINH NAVBHA PARMAR Vs. SUKHDEVSINH NAVUBHA PARMAR

JUDGEMENT

(1.) At the request of and with consent of learned advocates for the respective parties, present appeal is taken up for hearing and decision today.

(2.) Admit. Mr. Nisarg Shah, learned advocate, for Mr. Mohsinkhan Koreja, learned advocate for the respondents, waives service of notice of admission on behalf of the respondents.

(3.) By way of present appeal under Sec. 96 of the Code of Civil Procedure 1908, the appellants - original plaintiffs have challenged the judgment and order dtd. 21/2/2019 passed by the learned Principal Senior Civil Judge, Surendranagar in Special Civil Suit No.66 of 2014 by which the said suit filed by the original plaintiffs for partition came to be dismissed.