CHHIMIBEN Vs. PUSHPABEN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and decree passed by the learned 15th Additional Senior Civil Judge, Surat (hereinafter referred to as "learned trial Court") in Special Civil Suit No.51/2008 by which the learned Judge has dismissed the said suit, the original plaintiffs have preferred the present First Appeal.

(2.) The facts leading to the present First Appeal in nutshell are as under:

(3.) Shri Percy Kavina, learned Senior Advocate has appeared with Shri Viral K. Salot, learned advocate appearing on behalf of the appellants herein ­ original plaintiffs and Shri Dhaval D. Vyas, learned advocate has appeared on behalf of respondent Nos.1 to 5 ­ original defendant Nos.1 to 5 and Shri Mehul S. Shah, learned advocate has appeared with Shri Manan A. Shah, learned advocate appearing on behalf of the respondent No.6 herein ­ original defendant No.6 ­ purchasers of the land bearing Survey No.106/1.