JAYESHBHAI MAGANBHAI BARIA Vs. MANRANJAN MOHANLAL VARIA

JUDGEMENT

(1.) MR .Harshadray A.Dave, learned counsel for the appellants and Mr.Y.M. Thakkar, learned counsel for the respondent No.1. None for the respondent Nos.2 and 3, though served.

(2.) THE parties are finally heard.

(3.) THE plaintiff respondent No.1 had filed a suit submitting inter -alia that the defendant was not entitled to raise a hut or construction on the land from where the plaintiff had a right to pass, he also prayed that the respondent, specially the State Government and Godhra Nagar Palika be restrained from regularizing the construction of the hut on the property. He also prayed that any construction raised by the defendant on the land in dispute be demolished.