HIRABEN Vs. ZINABHAI DAJIBHAI CHAUHAN

JUDGEMENT

(1.) This Second Appeal, at the instance of the appellants - original defendants, is directed against the judgment and decree dtd. 28/9/2006 passed by learned Additional District Judge, Navsari in Regular Civil Appeal No.7 of 2006 confirming the judgment and decree dtd. 26/12/2005 as regards possession passed by learned 4 th Additional Senior Civil Judge, Navsari.

(2.) Coordinate Bench of this Court vide order dtd. 17/7/2007 admitted the Second Appeal by formulating the following substantial questions of law.

(3.) Coordinate Bench of this Court vide order dtd. 31/7/2007 in Civil Application No.6320 of 2007 passed the following interim order.