GANGABEN DANABAHI VANKAR Vs. JAYESHBHAI VINAYBHAI KOTHARI

JUDGEMENT

(1.) Rule. Learned advocate Mr.Udayan Vyas waives service of notice of rule for the respondent no.1.

(2.) The present application has been filed seeking quashing and setting aside the judgment and order dtd. 18/7/2016 passed below Exh.16 in Regular Civil Suit No.382 of 2012 by 6th Additional Civil Judge, Vadodara, wherein the trial court has rejected the application below Exh.16 filed by the applicant.

(3.) The plaintiff-respondent no.1 filed Regular Civil Suit No.382 of 2012 against the applicants-defendants for declaration of permanent injunction. In the said suit, the plaintiff has asserted that the land bearing Revenue Survey No.37 admeasuring 2/79/37 Are situated in mouje Sayajipura, Taluka & District Vadodara is belonging to him as well as the respondent nos.2 and 3 and they are the owners and occupants of the land in question.