KANTIBHAI ISHWARBHAI PATEL Vs. CHANDRAKANT ISHWARBHAI PATEL

JUDGEMENT

(1.) Instant Appeal u/s 96 of the Code of Civil Procedure is directed against the judgement and decree dated September 30, 1995 rendered in Special Civil Suit No. 170 of 1985 by the learned Civil Judge (SD), Vadodara, by which the Suit filed by the appellant against the respondents for partition, claiming 1/3rd share in the ancestral undivided properties, mentioned in para 2 A to U of the Plaint, came to be dismissed.

(2.) For the sake of convenience, the parties herein are referred to as they are arrayed in the trial Court.

(3.) The facts giving rise to this First Appeal are as follows: