NARSINHBHAI NARANBHAI GOHEL Vs. SUVASBEN JAYESHBHAI PATEL

JUDGEMENT

(1.) Present Second Appeal has been preferred by the appellants - original plaintiffs against the concurrent findings of the learned courts below arising out of the suit for declaration and permanent injunction.

(2.) Factual matrix of the case is as under:

(3.) Heard Mr.Bhunesh Rupera, learned advocate for the appellants at length and examined the findings of both the courts below on the issues raised in the suit. Upon examination of the judgement and order of both the courts below, learned advocate for the plaintiffs - appellants is unable to point out any infirmity, perversity or impropriety in the concurrent findings of the fact recorded by both the courts below. Not only that the learned advocate for the appellant is unable to show that any finding recorded by the courts below is without any evidence or there is any illegality in the findings.