LATE CHHOTABHAI NATHABHAI PATEL Vs. DILIPBHAI SHANTILAL THANKI

JUDGEMENT

(1.) Since in both the cases, the facts have common thread and the issue involved is identical, they were heard together to be treated for final disposal by this common order.

(2.) These two are the applications filed by the applicants seeking leave to appeal. Civil Application No. 506 of 2023 was treated as lead application.

(3.) Noticing the broad facts, agreement to sell dtd. 1/1/2013 was executed by the applicants and the respondent Nos. 2 to 5 in respect of the lands in question situated at Bhaili, Taluka-District - Vadodara. Possession receipt dtd. 22/1/2016 came to be executed by the applicant in favour of respondent Nos. 2 to 5 as well as in favour of respondent No.1. The possession of the land was handed over to the respondent No.1 herein. The respondent No.1 is the original plaintiff-Dilipbhai of Special Civil Suit No. 11 of 2023.