LAWS(GJH)-2023-1-1881

NARPATSANG Vs. MAN INDUSTRIES INDIA LTD.

Decided On January 25, 2023
Narpatsang Appellant
V/S
Man Industries India Ltd. Respondents

JUDGEMENT

(1.) This First Appeal is directed against judgment and decree dtd. 3/12/2008 passed by learned Additional Senior Civil Judge, Anjar, Kachchh, whereby the court below granted application Exhibit 58 filed by defendant Nos.8, 9 and 10 under Order VII Rule 11 of the Code of Civil Procedure, 1908, consequentially rejected the claim.

(2.) The Special Civil Suit No.16 of 2008 was instituted by five plaintiffs for the relief of permanent injunction and declaration, further to get cancelled the registered deeds. The subject matter of the suit was land bearing survey No.503/1 ad measuring 11 acres and 5 gunthas and survey No.503/2 ad measuring 3 acres and 21 gunthas, situated at village Moti Khedoi Taluka Anjar, Kachchh, which bear old survey No.576 paiki.

(3.) The prayers sought for in the suit were as under,