LALJIBHAI DHANJIBHAI VAGHELA­DECD Vs. SHAMJIBHAI DHANJIBHAI VAGHELA

JUDGEMENT

(1.) The present Second Appeal under Section 100 of the Code of Civil Procedure   is   directed   against   the   judgment   and   decree   dated 23.12.2003 passed by the learned Additional Civil Judge, (Senior Division) Gondal in Regular Civil Suit No. 128 of 1999 and also against the judgment and order dated 05.01.2015 passed by the learned 11 th Additional   District   Judge,   Gondal   in   Regular   Civil   Appeal   No.   31   of 2007.

(2.) The brief background of present Second Appeal is that the appellants  ­ original plaintiffs have filed a suit in the Court of learned Additional Civil Judge,  (Senior  Division), Gondal which was registered as   Special   Civil   Suit   No.   128   of   1999   against   the   defendants   i.e. defendant   no.   1  is   the  father,   defendants  nos.   2   and  3   are   the   real brothers   and   defendants   nos.   4   and   5   are   the   sisters­in­law,   who happened to be wives of defendants nos. 2 and 3. Essentially, the suit was filed for the purpose of seeking partition of the ancestral property of defendant no. 1 who is the father of the plaintiffs and consequential relief is sought to set aside the registered sale transaction which took place   on   16.10.1999   executed   by   the   father   i.e.   defendant   no.   1   in favour of the sisters­in­law i.e. defendants nos. 4 and 5.

(3.) The appeal was initially entertained by this Court by issuing notice on 01.04.2015 by further directing to maintain status­quo with regard to the disputed property and thereafter, the matter has travelled till date and on 17.01.2018 the Second Appeal was taken up for hearing in   which,   learned   advocate   Mr.   Nirad   Buch   appearing   for   Nanavaty Advocates   has represented the present appellants - original plaintiffs and   learned   advocate   Ms.   Archana   Acharya     has   represented respondents nos. 1 to 4 and with this background, the Second Appeal is heard at length.