SAVITABEN BACHUBHAI TRIVEDI Vs. TRIVEDI ROMABEN

JUDGEMENT

(1.) Heard learned advocate Mr. S.P. Majmudar with learned advocate Mr. Shegun Chokshi for the petitioner at length.

(2.) The present application is filed under Article 227 of the Constitution of India seeking following reliefs :-

(3.) The petitioner herein is original plaintiff, whereas respondents are original defendants of Regular Civil Suit No. 456 of 2015 pending before the 4th Additional Senior Civil Judge, Vadodara. The plaintiff has filed suit seeking declaration, permanent injunction, partition as well as challenged the sale-deed executed by defendant No.1 in favour of defendants No. 4 to 9 in relation to the suit properties which was dtd. 28/6/2007 registered with the competent authority at serial No. 6052. It appears that along with the suit, only photo copy of the said sale-deed is submitted by the plaintiff but not given exhibit so far as its original is not on record.