AHMEDABAD MUNICIPAL CORPORATION Vs. NIRUMATIBEN

JUDGEMENT

(1.) Learned advocate Mr. A. R. Lakhia waives service of notice of admission for and on behalf of the respondents no.2 to 4.

(2.) Present appellant, who was original defendant before the trial Court in Civil Suit No. 2384 of 2014, has challenged the judgment and decree dated 4th May 2018 directing the present appellant/original defendant to handover peaceful and vacant possession of premises, and pay damages and charges amounting Rs. 2,00,000/-; as awarded.

(3.) Brief facts of the case reflects as under: That, one Rameshchandra Nagindas Modi had purchased premises with tenants as the Corporation being in occupation on ground floor of the property vide registered sale deed dated 25th October 1978. The plaintiffs were legal heirs of the deceased-Rameshchandra Nagindas Modi. In the suit, they claimed that original owner was given the suit premises for running health centre and since according to them, activities were not undertaken and facilities were shifted, therefore, suit was filed by the plaintiffs before the City Civil Court, Ahmedabad.