SAI CORPORATION Vs. RASILABEN

JUDGEMENT

(1.) Heard learned senior counsel Mr.Mehul Shah assisted by learned advocate Mr.A.R.Kadri for the appellant - original defendant No.2 and learned advocate Mr.Kishore Prajapati for respondent Nos.1 and 2 - original plaintiffs and learned advocate Mr.Pratik Jasani for respondent No.3 - original defendant No.1.

(2.) By way of the present Appeal From Order, the appellant has challenged the order dtd. 13/10/2023 passed by the learned Chamber Judge, City Civil and Sessions Court, Ahmedabad in Civil Suit No.193 of 2021, whereby the learned Judge has allowed the Notice of Motion below Exhibit 32 filed by the plaintiffs and directed the defendants to maintain status-quo with regard to the title and possession of the suit property.

(3.) The brief facts leading to the present Appeal are as under:- 3.1 The respondent Nos.1 and 2 - original plaintiffs filed a Civil Suit No.193 of 2021 with regard to the suit property bearing Survey No.620/1/1 admeasuring about 3339 meters situated at Naroda, Taluka:- Asarwa, Dist.-