DHIRUBHAI RAMCHANDRA PATEL Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) Company Application No.294/2009 is filed by the legal heir of original lessor of land admeasuring 57870 sq. mtrs. situated at survey nos.474 and 476 at Rakhial, District Ahmedabad, Town Planning Scheme No.11, Final Plot No. 15 (here-in-after referred to as "the subject land").

(2.) One Ramji Harilal, the predecessor-in-title of the applicant had executed a lease deed on 20/6/1919 through his aunt Ichaben Bapuji Bajibhai, as he was minor at the relevant time in respect of the subject land in favour of Khushaldas Gokaldas.

(3.) It is the case of the applicant that subsequent to the aforesaid transfer of land in favour of Khushaldas Gokaldas, he executed lease deed on 16/6/1920 in favour of M/s. Marsden Spinning and Manufacturing Company Limited in respect of the subject land as per the same terms and conditions of the first lease deed.