RAMJIBHAI MANEKBHAI DESAI Vs. PRABHATJI BHULAJI THAKOR

JUDGEMENT

(1.) This Appeal is filed by the original plaintiff. She has challenged judgment and decree dated 19th March 2018 passed by the learned Principal Senior Civil Judge, Ahmedabad [City] Court, Ahmedabad in Special Civil Suit No. 563 of 2010. Appellant was the original plaintiff. She had filed the said suit for specific performance of an agreement to sale dated 15th February 2005 allegedly executed by the Opponent nos. 1 to 3 herein in favour of her husband for sale of four parcels of agricultural land, situated at Sarkhej of Ahmedabad City.

(2.) This being a First Appeal, normally we would admit the same for detailed examination of all questions of facts and law arising therefrom. However, the present appeal involves certain peculiar aspects.

(3.) Learned advocates for the original land owners and the subsequent purchasers of the same lands are present on advance notice. Learned advocates appearing for the parties have also provided oral as well as documentary evidence on record for our perusal.