MOHANBHAI CHHIMUBHAI PATEL Vs. BHANABHAI NARISNHBHAI PATEL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and decree dated 08.08.2016 passed by the learned 8th Additional Senior Civil Judge, Surat (hereinafter referred to as "trial Court") in Special Civil Suit No.26/2014 (hereinafter referred to as "said suit") by which the learned trial Court has dismissed / rejected the said suit preferred by the original plaintiff, the original plaintiffs have preferred the present First Appeal.

(2.) Facts leading to the present First Appeal in nut-shell are as under:

(3.) Shri S.P. Majmudar, learned Advocate has appeared on behalf of the appellant herein - original plaintiff and Shri Mihir Joshi, learned Senior Advocate has appeared with Ms. Megha Jani, learned Advocate appearing on behalf of the respondent No.4 herein - original defendant No.4 and Shri S.S. Iyer, learned Advocate has appeared on behalf of the respondent Nos.1 to 3 herein - original defendant Nos.1 to 3.