AMIBEN SHELAT Vs. KANABHAI SUKHABHAI BHARVAD

JUDGEMENT

(1.) Heard Mr. K.V. Shelat, learned advocate for the appellants - original plaintiffs and Mr. D.K. Puj, learned advocate for the respondents ' original defendants. The matter is taken up for final hearing.

(2.) The challenge is given to the order dtd. 18/11/2022 passed by City Civil Court, Ahmedabad below notice of motion, Exh.6/7 in Civil Suit No.513 of 2020.

(3.) Advocate Mr. K.V. Shelat submitted that the prayer was made to restrain the defendants, their agents, servants, persons etc. from interfering with the settled legal possession of the plaintiffs till the final disposal of the suit and to restrain them from encroaching upon the suit land, and further to remove the encroachment made by the defendants in the suit property.