SHREEJI CORPORATION Vs. PRAVINBHAI BHAILALBHAI PATEL

JUDGEMENT

(1.) These two appeals are disposed of by this common order as selfsame order below Exhibit5 in Special Civil Suit No.229 of 2016 passed by the learned 10th Senior Civil Judge, Vadodara is the subject matter of challenge in these appeals.

(2.) The Appeal from Order No.278 of 2016 is filed by Tulsi Associates and Nibhabhai Dayaram Gajjar, who are the original defendant Nos. 2 and 3 respectively while respondent No. 1 in the Special Civil Suit No.229 of 2016 pending in the Court of learned 10th Senior Civil Judge, Vadodara. The parties shall hereafter be referred to as the plaintiff and defendant as they are arrayed before the learned trial Court.

(3.) Necessary for disposal of these appeals are that the plaintiff filed Special Civil Suit No. 229 of 2016 in the Court of learned 10th Senior Civil Judge, Vadodara for specific performance and also to set aside the sale deed executed and for declaration and permanent injunction and also for protection of the possession of the land bearing survey No. 59, final plot No.228, T.P. Scheme admeasuring 2770 sq. mtrs. (hereinafter referred to as the "Subject Land").