RATILAL ANANDJIBHAI LADANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of both the sides, the appeals are taken up for final disposal as the appellants have essentially prayed for remand on the ground that the appellants were unable to lead their evidence before the reference court.

(2.) The appeals are preferred against the judgment and award dtd. 7/8/2018 by the Principal Senior Civil Judge at Dhoraji in Land Reference Cases Nos.43 to 52 of 2012.

(3.) At the outset, learned advocate for the appellants has drawn attention of this Court to the award of the reference court and has submitted that the reference court has recorded that both the applicants as well as the opponents have failed to prove their respective submissions by leading evidence in the court and thereby the final order was passed rejecting the reference of the appellants herein.