ANANDBHAI A HALANI Vs. MUKESH KANTILAL PARMAR

JUDGEMENT

(1.) Having heard the learned Counsel for both sides and looking to the facts and circumstances of the case, I see no reason to entertain the present petition as the order passed by the trial Court is correct, legal and true, mainly for the following facts and reasons :

(2.) It also appears from the facts of the case that Agreement to Sell is not a registered document upon which reliance is placed by the petitioner (original plaintiff).

(3.) It is also alleged by the present petitioner (original plaintiff) that Rs.15 lacs have been paid, but looking to the facts, it appears that it is in cash. No receipts of payment is presented before trial Court. The original owners are Khodabhai Punjabhai Patel and 9 others. The respondent No.6 is a SNetra (Memnagar) Co-Operative Housing Society Ltd. , registered under the Gujarat Co-Operative Societies Act, 1961. This co-operative society has purchased the property from the original owners by Registered Sale Deed dated 16.8.2005.