KESHUBHAI SHAMJIBHAI RADIADIA Vs. RAVJIBHAI FULABHAI SHINGALA

JUDGEMENT

(1.) Present appellants, who were the original plaintiffs No.1 to 7, have preferred this appeal against the judgment and decree dated 31st December, 2005 passed by the trial Court in Regular Civil Suit No.4 of 2001 as well as judgment and decree dated 8th May, 2018 passed by the Appellate Court in Regular Civil Appeal No.3 of 2006 dismissing the suit as well as appeal preferred by the present appellants - original plaintiffs.

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

(3.) Following substantial questions of law are framed to determine the present appeal: -