MOHMADBHAI HUSAIN JAMALBHAI Vs. MOHMADHUSSAIN YUSUFBHAI

JUDGEMENT

(1.) The appellant - original plaintiff has challenged the judgment and decree of Civil Court dated 20.09.1994, whereby in the Civil Suit No.3491 of 1985 filed for allowing the present plaintiff to use the staircase and chowkdi, and Civil Suit No.2499 of 1986 filed by the defendant for removing encroachment of chokdi and staircase, the trial Court after examining various documents on record as well as testimonies of the witnesses has passed the judgment and order holding thus:

(2.) Learned advocate Mr.Vishal C. Mehta for Mr.Mehul S. Shah appearing on behalf of the respondent has submitted that the client has taken away papers from him since long and he has no instruction to appear in the matters.

(3.) The matters are of year 1995 and Civil Suits are of 1985 and 1986 and hence, this Court without any further delay has taken up these matters for final hearing today.