REGENT COMPUTRONICS PVT. LTD.

Purshotam Ranchhodbhai Pankhania Appellant

V/S

Harihar Ambalal Patel Respondents

Referred Judgements :-

SRIMATI SNEHALATA DAS AND ANR VS. PRAFULLA KUMAR PATNAIK [REFERRED TO]
STATE OF GUJARAT V. KOTHARI AND ASSOCIATES [REFERRED TO]
SETH LOON KARAN SETHIYA VS. IVAN E JOHN [REFERRED TO]
JUGRAJ SINGH VS. JASWANT SINGH [REFERRED TO]
TIMBLO IRMAOS LIMITED MARGO VS. JORGE ANIBAL MATOS SEQUEIRA [REFERRED TO]
SYED ABDUL KHADER VS. RAMI REDDY [REFERRED TO]
DAMAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
A SREENIVASA PAI VS. SARASWATHI AMMAL ALIAS G KAMALA BAI [REFERRED TO]
RV SANKARA KURUP VS. LEELAVATHY NAMBIAR [REFERRED TO]
MOHD AKRAM ANSARI VS. CHIEF ELECTION OFFICER [REFERRED TO]
RAJNI TANDON VS. DULAL RANJAN GHOSH DASTIDAR [REFERRED TO]
HARBANS SINGH VS. SHANTI DEVI [REFERRED TO]
KULSEKARAPATNAM HAND MATCH WORKERS CO-OPERATIVE COTTAGE VS. RADHELAL LALLOOLAL [REFERRED TO]
KATHOOM BIVI AMMAL VS. ARULAPPA NADAR [REFERRED TO]
SEKAR MUDALIAR VS. SHAJATHI BI [REFERRED TO]
RAM ASRI VS. RAKESH CHAND [REFERRED TO]
PRATIMA CHOWDHURY VS. KALPANA MUKHERJEE [REFERRED TO]
M. S. ANANTHAMURTHY VS. J. MANJULA [REFERRED TO]

JUDGEMENT

(1.) By way of this appeal, the appellants - original plaintiffs challenge the judgment and decree dtd. 11/09/2019 passed by the learned 16th Additional Senior Civil Judge, Vadodara in Special Civil Suit No.60 of 2016 whereby the suit filed by the appellants - original plaintiffs seeking cancellation of the registered Gift Deed dtd. 05/01/2011 came to be dismissed.

(2.) For the sake of brevity and convenience, the parties reiterate to the proceedings would be referred to as per their original status (as plaintiffs-appellants and defendants-respondents) before the learned Civil Court.

(3.) The brief facts emerging from the pleadings are as under:

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PURSHOTAM RANCHHODBHAI PANKHANIA Vs. HARIHAR AMBALAL PATEL

Referred Judgements :-

JUDGEMENT

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