(1.) This appeal is pending for admission before this Court. As the concurrent findings were given by the learned Principal Senior Civil Judge, Dhoraji in the Special Civil Suit No.68 of 2012 as well as by the learned Additional District & Sessions Judge, Rajkot at Dhoraji in Regular Civil Appeal No.9 of 2017, this appeal is taken up for final hearing.
(2.) The present appellants, who were the original plaintiffs before the learned trial Court in Special Civil Suit No.68 of 2012 as well as appellants before the first appellate Court in Regular Civil Appeal No.9 of 2017, have challenged the impugned judgments and orders passed on 07.02.2017 and 15.12.2018 respectively . Learned advocate for the appellants has produced relevant documents relied upon by the plaintiffs before the Courts below.
(3.) The short facts of the present case are as under: