PRAFULBHAI JAGDISHNARAYAN AGRAWAL Vs. GOVINDBHAI AMBARAM PATEL

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and decree dtd. 12/12/2024 passed by the learned Civil Court, Ahmedabad (Rural) in Special Civil Suit No. 615 of 2019, whereby the application at Exh.-43 filed by the respondent No.2 under Order VII Rule 11(a) and (d) of the Code of Civil Procedure, 1908 was allowed and the suit of the appellantplaintiff came to be rejected on the ground that it is hit by Sec. 43 of the Bombay Tenancy and Agricultural Lands Act, 1948, barred by limitation and that no cause of action had arisen in favour of the plaintiff, the appellant has preferred First Appeal No. 476 of 2025 under Sec. 96 of the Code of Civil Procedure, 1908 ( "the Code " for short).

(2.) The brief facts leading to the filing of the present appeal are as under:

(3.) We have heard the Learned Advocates for the respective parties and carefully examined the material documentary evidence adduced before the learned Civil Court.