RAMJIBHAI GAJIBHAI BALONDRA Vs. KOLI PUNABHAI SHARDULBHAI

JUDGEMENT

(1.) The appellants, being aggrieved by the judgment and decree dtd.5/9/2005 passed in Regular Civil Appeal No.12 of 2004 by the learned 7th Fast Track Court at Rajkot reversing the judgment and decree dtd.30/4/2004 passed in Regular Civil Suit No.1237 of 1999 by the learned 4th Joint Civil Judge, Rajkot, have filed the present appeal.

(2.) The present appeal has been admitted for hearing on 14/11/2006 on the following substantial questions of law;

(3.) It is to be noted that after filing of the appeal, the appellants have filed Civil Application No.11018 of 2006 praying inter-alia that they be allowed to amend the pleadings and make a prayer for possession.