RANIBEN Vs. NATVARSING RATANSING THAKOR

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the impugned judgment and order dtd. 29/2/2020 passed by the learned 3 rd Additional District Judge, Deesa in Regular Civil Appeal No.21 of 2015 whereby the learned Additional District Judge has confirmed the impugned judgment and decree dtd. 18/8/2015 passed by the learned Additional Senior Civil Judge in Regular Civil Suit No.203 of 2015, the appellants have preferred the present second appeal.

(2.) Short facts of the present case are that the original plaintiff had filed Regular Civil Suit No.203 of 2015 before the Court of learned Principal Senior Civil Judge, Deesa at Sabarkantha for cancellation of the alleged sale deed of the suit land and for taking possession of the suit land. The said suit came to be dismissed by the Trial Court on 18/8/2015. Against the said judgment and decree, the original plaintiff preferred Regular Civil Appeal No.21 of 2015, which came to be dismissed by the First Appellate Court on 29/2/2020. Feeling aggrieved by the said judgment and order, the appellants have preferred the present appeal.

(3.) Heard learned counsel appearing for the respective parties.