RASIKBHAI LALLUBHAI PATEL Vs. KANTIBHAI LALLUBHAI PATEL-DECD.

JUDGEMENT

(1.) The applicants have filed present Civil Revision Application under Section 115 of the Code of Civil Procedure praying to quash and set aside the impugned judgment and order dated 31.5.2013 passed by the learned Senior Civil Judge, Vadodara in Misc. Civil Application No.2 of 2010 and allow the Misc. Civil Application No.2 of 2010 and further prayed to pass order restraining the respondents, their agents, successors, transferee and assignees from acting in any manner contrary to partition deed dated 2.3.1972 and direct them to maintain status quo of suit property.

(2.) The brief facts of the case are that :-

(3.) The dispute is in respect of land bearing Survey No.255 and 708 of village Gorva, Dist. Sub-Dist. Vadodara.