YOGINI SHAILESHBHAI BHUTA Vs. RRAHULRAJ REALTOR PVT. LTD.

JUDGEMENT

(1.) Heard learned senior counsel Mr.Devan Parikh with learned advocate Mr.H.J.Karathiya for the appellant, learned senior counsel Mr.Devang Nanavati with learned advocate Mr.Saurabh Mehta for respondent Nos.1,2,6 & 7 and learned advocate Mr.Rasesh Parikh for respondent Nos.3,4 & 5.

(2.) By way of the present First Appeal filed under Sec. 96 of the Code of Civil Procedure Code, 1908, the appellant has challenged the judgment and decree dtd. 31/1/2020 passed by the learned 6th Additional Senior Civil Judge, Surat in Special Civil Suit No.203 of 2017 below Exhibits 1, 50 and 51, whereby the learned Judge has dismissed the suit.

(3.) The brief facts, leading to the present First Appeal, are as under:-