RAMESHBHAI BHIKHABHAI PATEL Vs. MANHARBHAI NATWARLAL PATEL

JUDGEMENT

(1.) The present First Appeal, under Sec. 96 of the Code of Civil Procedure, 1908, is preferred by the appellant - original plaintiff, being aggrieved and dissatisfied with the judgment and order dtd. 26/2/2024 passed by the learned City Civil and Sessions Court, Ahmedabad, in Civil Suit No.810 of 2014.

(2.) Brief facts of the case are as under:

(3.) Heard learned advocate Ms. Laksha K. Bhavnani for the appellant, learned advocates Mr. Vimal A. Purohit and Mr. Shrenik R. Jasani for the respondent No.3 - Caveator.