PARMAR DEVBABEN PUNABHAI Vs. DHAPA HIRABHAI CHITHERBHAI

JUDGEMENT

(1.) By way of present petition, the petitioner herein has challenged the order dtd. 31/12/2009 passed by the Additional District Judge and Presiding Officer, Fast Track Court No.3, Bhavnagar at Mahuva rejecting the Regular Civil Appeal No.128 of 2000 whereby, the order dtd. 26/9/2000 passed by the trial Court in Regular Execution Petition No.1 of 1999 has been confirmed. Being aggrieved by the same, the petitioner approached this Court seeking following reliefs:

(2.) The brief facts leading to the filing of the present petition read thus:

(3.) Heard Mr. Dharmesh V. Shah, learned advocate appearing for the petitioner and Mr. Vishwas S. Dave, learned advocate appearing for the respondent Nos.1.1 to 1.7.