JENABAI AAMAD LOHAR Vs. SINGHAL MAHENDRA MANSANG

JUDGEMENT

(1.) Present Second Appeal has been preferred by the appellants - original defendants against the concurrent findings of the learned courts below arising out of the suit for getting vacant possession of the suit property from the defendants and mesne profit. The present Second Appeal has been preferred by the appellant against the judgement and decree passed by the learned 5th Additional District & Sessions Judge, Bhuj in Regular Civil Appeal No.10 of 2018 dtd. 11/7/2022, by which the learned first appellate court dismissed the appeal and confirmed the judgement and decree passed by the learned 2 nd Additional Senior Civil Judge, Bhuj in Regular Civil Suit No.286 of 2002 dtd. 28/12/2017, by which the learned trial court decreed the suit in favour of the respondent plaintiff.

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

(3.) SUBMISSIONS OF THE APPELLANTS: