ARVIND AUTOMOBILES PVT LTD Vs. SUNILKUMAR RAMBHAI PATEL

JUDGEMENT

(1.) Mr. S.G. Shah, J.Appellants are original defendant Nos. 1 to 3 whereas respondent No. 1 is original plaintiff and respondent No. 2 is original defendant No. 4. Original defendant No. 1 and present respondent No. 2 being revenue authority are formal party, since dispute is between private parties regarding their right and title over the suit property.

(2.) Parties are referred to in their capacity before the trial Court i.e. as plaintiff and defendants.

(3.) At present, details of the suit property is not much material. However, the same is very well described in the interim application, as well as in the impugned order. Therefore, it is being referred as a suit property only.