BADRUNNISHA MOHMED SIKANDAR Vs. KESHILBEN JETHABHAI PARMAR

JUDGEMENT

(1.) Present appeal under Sec. 96 r/w. Order XLI Rule 1 of the Civil Procedure Code is filed by the appellant - against the judgment and decree dtd. 2/3/2007 passed by the learned City Civil Judge, Court No.4, Ahmedabad [hereinafter be referred to as "the trial Court"] in Civil Suit No. 5205 of 1998 whereby the trial Court has dismissed the suit.

(2.) That the property bearing survey No.31 admeasuring 125 square meters, Municipal Census No.18-A, 18-A-1, 18-A-2 of Raikhad Ward No.1, Behind Church, Opposite Jamalpur Mochiole Khanja Darwaja, Ahmedabad originally was purchased by one Fidahussain Abdulrazak Khureshi by registered sale deed dtd. 10/4/1974. The plaintiff purchased the property from Fidahussain - predecessor in title by registered sale deed No. 4243 dtd. 11/11/1997, description of which is as under:-

(3.) Being aggrieved and dissatisfied with the impugned judgment and decree, the appellant has filed the present appeal.