NARSINHBHAI DANABHAI VANKAR Vs. VASRAMBHAI DEVABHAI RABARI

JUDGEMENT

(1.) The present Second Appeal is filed under Sec. 100 of the Code of Civil Procedure, 1908 (for short "the Code") challenging the judgment and order dtd. 10/1/2025 passed by the 3rd Additional District Judge at Vadodara dismissing the Regular Civil Appeal No.86 of 2015 and confirming the judgment and decree passed in Regular Civil Suit No.83 of 2012 by the Principal Civil Judge Padra dtd. 29/9/2015.

(2.) For the sake of brevity and convenience, the parties are referred to as per their original status in the suit.

(3.) The brief facts arising in the present Second Appeal are that the plaintiff filed Regular Civil Suit No.83 of 2012, challenging the registered saledeed no.585 and also prayed for declaration and perpetual injunction. The case of the plaintiff in the suit was that as the defendant was interested to purchase the suit land approached the plaintiff and it was agreed that the suit property was to be sold for an amount of Rs.4,51,000.00 per bigha and thereafter the saledeed was executed and in the said saledeed the jantri rate of Rs.1,54,000.00 was stated.