PANKAJBHAI MURABHAI DHORI Vs. SHANTILAL VALLABHDAS JOGIA

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the concurrent findings of both the Courts below, and is directed against the judgment and decree passed by the Appellate Court below i.e. the 2nd Additional District Judge, Jamnagar, at Khambhalia in Regular Civil Appeal No.81 of 2010, dated 20.07.2013, by which the common judgment and decree passed by the Trial Court i.e. the Principal Civil Judge, Dwarka, in Regular Civil Suit No.41 of 2003 and Regular Civil Suit No.61 of 2002, dated 04.08.2010, is confirmed. The Trial Court has, inter-alia, directed the present appellant to handover the peaceful and vacant possession of the suit premises to the owner - the present respondents.

(2.) The relevant facts, as emerging from record, are as under.

(3.) Heard Mr.Shakti S. Jadeja for Mr.S.P.Majmudar, learned advocate for the appellant and Mr.Mehul S. Shah, learned advocate for the respondents.