SHANTABEN MOTIRAM NAI Vs. GOVINDBHAI MANGALDAS VALAND

JUDGEMENT

(1.) THIS appeal is filed by the original plaintiffs challenging the judgment dated 31.03.2011 passed by the Principal Senior Civil Judge, Gandhinagar in Special Civil Suit No. 19 of 2006.

(2.) BRIEF facts are as under:

(3.) PLAINTIFFS examined Kantilal Varvabhai Nai, one of the plaintiffs at Exh 34. He was the son of Kashiben, daughter of Motiram. In his examination -in -chief, he stated that there was no partition of the family properties. He referred to the agreement dated 07.07.1999, pursuant to which, his side of the family had received 50% of the compensation awarded by the Land Acquisition Officer. According to him, the plaintiffs had to receive half share of any compensation that may be paid in future also. The defendants, however, refused to share the enhanced compensation awarded by the reference Court.