RAVAL BHEMABHAI JESANGBHAI Vs. RAVAL BABABHAI SHANKARBHAI

JUDGEMENT

(1.) This Second Appeal under Section 100 of the CPC is at the instance of the original plaintiffs and is directed against the judgment and order dated 10.07.2009 passed by the Additional District Judge, Mehsana, in the Regular Civil Appeal No. 85/1995 arising from the judgment and decree dated 31.08.1995 passed by the learned Civil Judge (Junior Division), Kheralu, in the Regular Civil Suit No. 172/1990.

(2.) For the sake of convenience, the appellants herein shall be referred to as the plaintiffs and the respondents herein shall be referred to as the defendants.

(3.) The plaintiffs filed the Regular Civil Suit No.172/1990 in the Court of the learned Civil Judge, (Junior Division), Kheralu, for declaration and injunction.