AMRATBHAI KARAMSHIBHAI DESAI Vs. PATEL THAKARSHIBHAI DHARAMSHIBHAI

JUDGEMENT

(1.) The present petition is filed being aggrieved by the order below Exh.5 passed in Civil Misc. Application No.37 of 2021 by the learned 3rd Additional District Judge, Dhrangadhra on 1/4/2022, in which, learned 3rd Additional District Judge has rejected the application for condonation of delay preferred by the petitioners herein.

(2.) Heard Mr. Gaurang Patel, learned advocate appearing for the petitioners and Mr. Nikunj Savaliya, learned advocate appearing for the respondent.

(3.) Mr. Gaurang Patel, learned advocate appearing for the petitioners submitted that the respondent - original plaintiff has filed the Special Civil Suit No.48 of 2013 before the learned Additional Senior Civil Judge, Dhrangadhra for cancellation of sale-deed dtd. 12/2/2013 and for permanent injunction against the petitioners herein. He further submits that the learned trial Court has passed order by allowing the suit in favour of respondent on 14/3/2018 by declaring cancelled and void the sale-deed no.252 which was registered on 12/2/2013.