MAHENDRABHAI NANJIBHAI MAKWANA Vs. MAHUVA NAGARPALIKA

JUDGEMENT

(1.) This Second Appeal is filed by the original plaintiffs and is directed against the concurrent findings of both the Courts below.

(2.) The Appellate Court below i.e. the 2nd Additional District Judge, Bhavnagar at Mahuva vide its judgment and decree dated 30.10.2018 in Regular Civil Appeal No. 12 of 2017, confirmed the judgment and decree dated 14.09.2017 passed by the trial Court i.e. the Principal Senior Civil Judge, Mahuva in Regular Civil Suit No. 283 of 2017 (old No. 371 of 2003).

(3.) Mr. Dipak Dave, learned advocate for the appellants has submitted that the following substantial questions of law arise for consideration of this Court.