NAGORI SAMADBHAI ISABHAI Vs. LUHAR DAMODARBHAI KARAMSHIBHAI

JUDGEMENT

(1.) This second appeal under section 100 of the CPC, 1908 (for short "the CPC") is at the instance of the original defendants Nos.3 and 4 respectively and is directed against the judgment and decree dated 10th January, 2017 passed by the 2nd Addl. District Judge, Patan in the Regular Civil Appeal No.93 of 2006 arising from the judgment and decree dated 27th September, 2006 passed by the Main Civil Judge, Radhanpur in the Regular Civil Suit No.91 of 1995.

(2.) The respondents Nos.1.1 to 1.3 are the legal heirs of the original plaintiff, whereas the respondents Nos.2.1,

(3.) 1 and 3.2 are the legal heirs of the original defendants Nos.1 and 2.