MANOJBHAI CHAMPAKBHAI CHAUHAN Vs. SUSHMABEN MAHENDRABHAI ROHIT

JUDGEMENT

(1.) The present appeal is filed under Sec. 96 of the Code of Civil Procedure challenging the judgment and decree dtd. 8/5/2024 passed by the learned 5th Additional Senior Civil Judge, Bharuch in Special Civil Suit No.124 of 2014, whereby the learned Court has decreed the suit filed by the opponent Nos.1 and 2 original plaintiffs and cancelled the notarized Agreement to Sell dtd. 10/8/2011. The learned Court has further directed the present appellant to handover possession of the suit property within a period of two months from the date of the judgment, and also directed the present appellant to pay mesne profits from 11/8/2014 at the rate of Rs.10,000.00 per month till handing over possession of the suit property.

(2.) The present respondent Nos.1 and 2 are the original plaintiffs, the present appellant is the original defendant No.1, and the present respondent Nos.3 and 4 are the original defendant Nos.2 and 3 in the plaint (hereinafter the parties are referred to as per their original status).

(3.) For the purpose of adjudication of the suit, the learned Trial Court framed the following issues and answered them accordingly: