KISHORCHANDRA JAYANTILAL ANJARIA Vs. KADAR OSMAN KHAFI

JUDGEMENT

(1.) CHALLENGE in this Second Appeal is made to the concurrent findings of both the Courts below, by the original defendant, and is directed against the judgment and decree dated 28.08.2012 passed by the 7th Additional District Judge, Jamnagar in Regular Civil Appeal No. 60 of 2002, by which the Appellate Court below, while dismissing the Appeal, confirmed the judgment and decree dated 08.07.2002 passed by the 4th Joint Civil Judge, (Senior Division) Jamnagar in Regular Civil Suit No. 659 of 1991, whereby the Regular Civil Suit for declaration and injunction qua the suit land, was decreed in favour of the plaintiff.

(2.) THE Trial Court had framed the following issues for determination, and on the basis of evidence on record, had answered them as under.

(3.) BEING aggrieved, the defendant had filed Appeal before the District Court and the Appellate Court below has, on consideration of the evidence on record, dismissed the Appeal. It is this judgment and decree of the Appellate Court below, which is under challenge in this Second Appeal.