AMARABHAI DHARMABHAI PARMAR Vs. METHIBEN KAHALABHAI MANGROLA

JUDGEMENT

(1.) This second appeal under section 100 of the CPC is at the instance of the original plaintiff, questioning the legality and validity of the judgment and order dated 13th February, 2015 passed by the Principal District Judge, Banaskantha at Palanpur in the Regular Civil Appeal No.17 of 2008, by which, the Appellate Court dismissed the regular civil appeal filed by the appellant herein-original plaintiff affirming the judgment and decree dated 31st March, 2008 passed by the 8th Addl. Senior Civil Judge, Palanpur in the Regular Civil Suit No.119 of 1998.

(2.) In the memo of the second appeal, the proposed substantial questions of law, raised therein, are extracted hereunder;

(3.) It appears from the materials on record that a plot of land bearing No.1, admeasuring 675 square feet, i.e. 62.7097 square meters came to be allotted in favour of the appellant herein by virtue of a public auction conducted by the D.D.O way back in the year 1996. It is the case of the appellant plaintiff that he purchased the land in question on 27th August, 1996. The description of the land said to have been purchased by the appellant-plaintiff is as under;