PATEL JIVABHAI MAFATBHAI Vs. PATEL KHODABHAI HARJIVANDAS

JUDGEMENT

(1.) These Second Appeals under section 100 of the Civil Procedure Code are at the instance of the original defendant no.1 and are directed against the judgment and order dated 23rd April 2018 passed by the 2nd Additional District Judge, Kalol, in the Regular Civil Appeal Nos.34 of 2016 and 33 of 2016 respectively arising from the judgment and decree dated 2nd July 2016 passed by the 6th Additional Civil Judge, Kalol, in the Regular Civil Suit Nos.129 of 2011 and 128 of 2011 respectively.

(2.) The facts giving rise to these Second Appeals in the words of the appellants as pleaded in the memorandum of the Second Appeals are as under :

(3.) Thus, the respondent herein - original plaintiff preferred the Regular Civil Suit Nos.129 of 2011 and 128 of 2011 for partition, declaration and permanent injunction with respect to the respective suit properties. The suits filed by the original plaintiff came to be partly allowed.