LAWS(GJH)-2023-8-191

PUSHPABEN MANJIBHAI PATEL Vs. MAHESH SRICHAND KOTWANI

Decided On August 18, 2023
Pushpaben Manjibhai Patel Appellant
V/S
Mahesh Srichand Kotwani Respondents

JUDGEMENT

(1.) Challenge in this petition filed under Article 227 of the Constitution of India, is to the consent decree dtd. 16/8/2002 passed by the learned 8th Joint Civil Judge (JD) Ahmedabad, Rural in Regular Civil Suit (RCS) No. 464 of 2002, by which, the trial Court, in pursuance to compromise purshis given by parties, vide Exh.16, disposed of the Civil Suit in Lok Adalat, vide judgement and decree dtd. 17/8/2002.

(2.) Facts and circumstances giving rise to filing of the present petition are as under:

(3.) This Court has heard learned Senior Counsel Mr. Yatin Oza assisted by Mr. Rajesh Savjani, learned advocate for the petitioners and Mr. Percy Kavina, learned Senior Counsel assisted by Mr. Sunil Joshi, learned advocate for the respondent.