JIVABHAI CHHAGANLAL PATEL Vs. MADHAVLAL B PATEL

JUDGEMENT

(1.) CHALLENGE in this Second Appeal is made to the judgment and decree passed by the Appellate Court below, by the original plaintiff, who had succeeded before the Trial Court, to the extent that, the plaintiff had right of way to his field, through the field of the defendants.

(2.) THE relevant facts leading to filing of this Second Appeal, as submitted by the appellant, and which are also born out from the record are as under.

(3.) BOTH the learned advocates have taken this Court through the Records and Proceedings of the Courts below, which were called for by this Court. This Court has gone through the relevant material and evidence on record at great length, not for the purpose of reappreciation thereof, but only with a view to ascertain as to whether the Courts below, have committed any error of non -reading of material evidence, or mis -reading thereof.