SAMUBEN Vs. LILABEN

JUDGEMENT

(1.) This second appeal u/s 100 of the Code of Civil Procedure, 1908 (in short "the Code") takes exception to the judgment and decree dtd. 20/12/2024 passed by the learned Principal District Judge, Gandhinagar in Regular Civil Appeal No.22 of 2018, by which the learned appellate Court partly allowed the appeal and set aside the judgment and decree dtd. 17/1/2018 passed by the learned Addl. Senior Civil Judge, Gandhinagar in Special Civil Suit No.333 of 2011 in connection with land bearing survey No.682 and confirmed the judgment and decree in regards to land bearing survey No.683. Both parcels of land are situated at village Tintoda, Dist: Gandhinagar. The learned appellate Court declared that the plaintiffs and the defendant No.1 have equal share in land bearing survey No. 682 and further directed the learned trial Court to draw preliminary decree to give equal shares to the plaintiffs and the defendant No.1 in land bearing survey No. 682.

(2.) The appellants are original defendant Nos.1 to 4. Amongst respondents, respondent Nos.1 to 2 are original plaintiffs and respondent Nos.3 to 6 are the original defendants.

(3.) For the sake of convenience and brevity, parties are referred to as per their original status before the learned trial Court.