HARIBHAI LALABHAI PATEL Vs. NARENDRA CHIMANLAL TRIVEDI

JUDGEMENT

(1.) The present appeal, under Sec. 100 of the Code of Civil Procedure, 1908 (for short 'the CPC'), by the appellants - original defendants No.3 to 7, arises from the impugned judgment and decree dtd. 17/1/2023 passed by the learned Principal District Judge, Mahisagar at Lunawada in Regular Civil Appeal No.22 of 2019, confirming the judgment and decree dtd. 29/6/2019 passed by the learned Principal Senior Civil Judge, Lunawada in Regular Civil Suit No.14 of 2017, which is allowed.

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

(3.) Heard learned advocates.