CHANDULAL DHANJIBHAI PATEL Vs. DEVJIBHAI LAKSHMANBHAI AND ORS

JUDGEMENT

(1.) THE present petitioner has challenged the order passed below Exhibit115 in R.C.S. No.1436 of 1997.

(2.) IN R.C.S. No.1436 of 1997, the present petitioner had applied to Court to join him as a party by filing Exhibit115.

(3.) IT is the say of the petitioner that he has purchased the suit land by executing a deed dated 30.03.1996 i.e. prior to the institution of R.C.S. No.1436 of 1997. It is further the say of the petitioner that since last so many years, he is in occupation and possession of the suit property. It appears that the petitioner had also produced bills of Municipal Tax and Electricity Bill in support of his assertion.