ARUNABEN CHANDULAL DAVE Vs. PARTHIV VIJAYKUMAR DAVE

JUDGEMENT

(1.) The appellants - defendant Nos.1 and 2 of Civil Suit no.2408 of 2012, have challenged the judgment and preliminary decree passed by the City Civil Court, Ahmedabad on 27/9/2021.

(2.) The Suit was filed by heirs of Vijaykumar Chandulal Dave, for partition and possession of the property being bungalow No.E/23 in Aayojannagar Cooperative Housing Society Ltd., on land bearing city survey No. 1273, admeasuring about 333.97.50 sq. mtrs. of Final Plot No. 35/P of Town Planning Scheme No. 26, Ahmedabad City, as well as property at Lunavada survey No. 4749, admeasuring 132.7 sq. yards, situated behind Old Post Office, Luhar Road, against eight as heirs of Harishkumar Chandulal Dave and others being the son and daughter of the deceased Chandulal Harilal Dave.

(3.) The parties had no dispute about the property at Lunavada, and defendant No. 1, present appellant No. 1, who had examined herself at Exh.75, had admitted about the same being the ancestral property and heirs of Chandulal Dave having received the share in the said property.