RAMPAL RAMAVTAR YADAV Vs. VIJAY HARIBHAI PATEL

JUDGEMENT

(1.) This petition is filed being aggrieved by the order dtd. 22/9/2021 passed by the Principal District Judge, Valsad, whereby the Regular Civil Appeal No.3 of 2016 is dismissed for default.

(2.) Heard learned advocate Mr.Bukhari for the petitioner and learned advocate Mr.Parimal for respondents.

(3.) Learned advocate Mr.Bukhari for the petitioner submitted that the petitioner herein filed a Regular Civil Suit No.88 of 2013 in the court of Principal Senior Civil Judge, Valsad for the executing document of sale by the respondent nos.2 and 3 as the petitioner paid the sale consideration as agreed upon and he was in possession of the said land as per the understanding with respondent no.1. However, his Regular Civil Suit No.88 of 2013 was dismissed on 2/1/2016.