LAXMIBEN Vs. RAMESHBAHI BHAILALBHAI PATEL

JUDGEMENT

(1.) The present appellants, who were the legal heirs of late Shri Nathabhai Morarbhai Rohit - original plaintiff in Regular Civil Suit No.60 of 2009, have challenged the judgment and decree dated 6th December, 2018 passed by the 7th Additional District Judge, Vadodara in Regular Civil Appeal No.171 of 2018 confirming the judgment and decree dated 31st March, 2018 passed by the learned Principal Senior Civil Judge, Dabhoi, District Vadodara.

(2.) Short facts of the present case may be referred as under:

(3.) That, this appeal was placed for hearing at the stage of admission, after hearing the learned Counsel for appellant, this Court deemed it fit to dispose of this appeal at this stage finally with the following reasons: -