HABIBBEG CHHOTUBEG MOGHUL Vs. V H DEVELOPERS

JUDGEMENT

(1.) The issue, revolves around the suit properties admeasuring 19526 sq. mtrs. and 02732 sq. mtrs. of survey no.721 and 722, T. P. Scheme no.85, Final Plot nos.69/1 and 69/2 of village Vatva.

(2.) The captioned Appeal from Order, has been filed against the order dtd. 1/4/2022, passed by the learned Judge, City Civil Court whereby, the applications Exhibits 23 and 24, filed by the appellant, have been rejected. The said applications, were filed seeking direction to the defendants to deposit Rs.3.00 lakhs towards the mesne profit.

(3.) Mr M. B. Gandhi, learned senior counsel appearing with Mr Chinmay M. Gandhi, learned advocate for the appellant has made submissions along the lines of the appeal memo.