SHIVLAL FAKIRBHAI (SINCE DECD.) THROUGH HIS HEIRS AND LEGAL REPRESENTATIVES MANCHHABEN SHIVLAL Vs. DAHIBEN D/O VALLABHBHAI NARANBHAI

JUDGEMENT

(1.) Where the plaintiff claimed to have become the owner by adverse possession amongst other things with regard to the property situated at Ankleshwar ia Bharuch District, while she claimed ownership of properties situated at Mandvi in Surat District through a will, it was held that there was no common cause of action, but different and distinct causes of action had arisen. In the facts of the case, they had arisen at different times against different persons and different reliefs were sought against different persons. The conclusion of the learned Civil Judge (SD), Bharuch that the Bharuch Court had jurisdiction qua the properties situated at Mandvi, Surat District was negatived.