DILIPKUMAR HIMMATLAL SHAH Vs. THAKORBHAI NANABHAI PATEL

JUDGEMENT

(1.) Admit.

(2.) Learned Counsel Mr.Maulik Soni for learned Advocate Mr.N.K. Majmudar waives service of Notice of admission for the respondents.

(3.) As the issue involved in the present appeal appears to be very narrow as the prayer was made by the plaintiff in the suit to protect the possession on the basis of Agreement to Sell executed in 1972. The learned trial Judge as well as the learned First Appellate Court disbelieved the contention of the original plaintiff-appellant and dismissed the Suit as well as First Appeal preferred by the present appellant.