DARBAR RANUBHA SARTANJI Vs. GADHVI KHENGAR BHIMA

JUDGEMENT

(1.) The present appellants, who were the original defendant Nos.5 and 6 before the trial Court in Regular Civil Suit No.10 of 1999 and appellant before the District Court, Devbhoomi Dwarka at Jamkhambhalia in Regular Civil Appeal No.148 of 2007, have challenged the judgment and decree dated 23rd October, 2007/25th October, 2007 passed by the learned Additional Civiil Judge, Khambhalia in Regular Civil Suit No.10 of 1999 and judgment and decree dated 4th October, 2018/9th October, 2018 passed by the learned Additional District Judge, Devbhoomi Dwarka at Jamkhambhalia in Regular Civil Appeal No.148 of 2007.

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

(3.) Heard Mr.P.M. Lakhani, learned counsel for the appellants.