RAVJIBHAI BHAVANBHAI GANODIYA Vs. NIRMALABEN JAGABHAI GANODIYA

JUDGEMENT

(1.) Admit. Mr. Shakti Jadeja, Ld. Advocate waives service of notice of admission for the respondents.

(2.) The appellant is original plaintiff, whereas the respondents are original defendants in Special Civil Suit No. 17/2014 filed in the Court of 2nd Addl. Senior Civil Judge, Gondal [for short 'the trial Court']. Hence they are referred to as per their original nomenclature.

(3.) The plaintiff has preferred an application for interim relief in such suit so as to restrain the defendants from transferring or alienating the suit property in any manner and to enter into the suit property and thereby to protect his possession. By impugned judgment and order dated 11/6/2014 the trial Court has rejected such prayer. The plaintiff is real uncle of the defendants and the dispute is pertaining to only two survey numbers being agricultural land of village Gundala in Gondal Taluka i.e. old survey no. 104, which is renumbered as survey no. 106 and survey no. 212/2.