LADHIBEN ALIAS MANEKBHAI PRTHTHVIGAR GOSAI SINCE DECEAED Vs. TRUSTEES OF MACHHU KATHIYA CHATURVEDI MODH BRAHAMAN

JUDGEMENT

(1.) The appeal under Section 100 of the Code of Civil Procedure seeks to assail the judgment and decree dated 15/10/2018 rendered by the learned Additional District Judge, Bhuj-Kachchh in Regular Civil Appeal No.130 of 2005 confirming the judgment and decree of possession rendered in Special Civil Suit No.164 of 1998 by the learned 2nd Joint Civil Judge (SD), Bhuj-Kachchh on 28/02/2003.

(2.) Following substantial questions of law have been framed by the appellant:

(3.) On Consideration of the submissions made by the learned Counsel for the appellant and perusal of the impugned judgment and decrees, it is required to be determined whether the above-referred substantial questions of law arise in the case.