VITTHALBHAI MAGANBHAI PRAJAPATI Vs. AMRAJI BADARJI VAGHELA

JUDGEMENT

(1.) IT is reported that learned advocate Mr.Premal R. Joshi has filed sick note. Learned advocate Mr.D.M.Desai sought permission of the Court to argue the matter on behalf of learned advocate Mr.Premal R. Joshi.

(2.) THE petitioner original plaintiff had instituted a suit i.e. Special Civil Suit No.114 of 2005 before the 3rd Additional Senior Civil Judge, Gandhinagar praying for decree of specific performance. The petitioner claims to have purchased the suit land it appears that transaction had entered into for purchase of two lands i.e. land of Survey No.1837 and Survey No.1838 which is situated at village Kolavda, Taluka Gandhinagar. The petitioner claims to have purchased both the lands at the sale price of Rs.3,30,000/.

(3.) THE respondent denied all the assertions made by the petitioner. The petitioner had prayed for interim relief in the said suit. Said relief came to be rejected by the learned trial court. Thereafter, the matter was carried in appeal. The learned appellate court was also pleased to reject the prayer of the petitioner. Hence, the present petition.