LAWS(GJH)-2023-7-973

MOIN ABDULREHMAN SHAIKH Vs. YUSUFMIYA NASIRMIYA MULTANI

Decided On July 19, 2023
Moin Abdulrehman Shaikh Appellant
V/S
Yusufmiya Nasirmiya Multani Respondents

JUDGEMENT

(1.) Heard learned advocate Mr.Amrish K. Pandya for the appellant, learned advocate Mr.Dharmendra Parikh for the respondent Nos.1 to 3 and learned advocate Mr.MTM Hakim with learned advocate Mr.Muhammadyusuf M. Kharadi for the applicants in Civil Application No.565 of 2023.

(2.) First Appeal No.1266 of 2022 is filed by the defendants in Special Civil Suit No.204 of 2017 which was filed by the respondents- plaintiffs for specific performance. The said Suit was decreed by the learned Principal Senior Civil Judge, Vadodara on 30/3/2021 and the following order was passed :

(3.) Learned advocate Mr.MTM Hakim appearing for the applicants in Civil Application No.565 of 2023 submitted that the applicants have also preferred an Execution Application No.25 of 2021 and amount of Rs.8,00,000.00 is also deposited with the Court below.