SANDIPBHAI ARJANBHAI KORAT Vs. ATUL DILSUKHBHAI SHETH

JUDGEMENT

(1.) The present group of appeals, under Sec. 100 of the Code of Civil Procedure, 1908, by the appellant/s - original plaintiff/s, arises from the impugned judgment and decree dtd. 5/3/2022 passed by the learned 10 th Additional District Judge, Rajkot in Regular Civil Appeal No.43 of 2019 and other cognate appeals, confirming the judgment and decree dtd. 9/1/2019 passed by the learned 3 rd Additional Senior Civil Judge, Rajkot in Regular Civil Suit No.256 of 2012 and other cognate suits, which are dismissed. 1.2 Since the facts, background, issues, land and the parties are identical, for the sake of avoiding repetition, with the consent of the learned advocates for the respective parties, all these appeals are heard and decided together by this Court today, by this common judgment.

(2.) The brief facts of the present group of appeals are as under :

(3.) Heard learned advocates at length. It is noted that this group of appeals awaits admission.