MOHANBHAI UKHEDBHAI Vs. JAYAGAURI NATVARLAL PATEL

JUDGEMENT

(1.) Present appellant, who is original plaintiff before the learned trial Court in Regular Civil Suit No.25 of 1994 and appellant before the District Court, Valsad in Regular Civil Appeal No.36 of 2008, has challenged the judgment and decree dated 30.08.2008 passed by the learned Principal Civil Judge, Dharampur in the Regular Civil Suit No.25 of 1994 and judgment and decree dated 27.03.2018 passed by the learned Principal District Judge, Valsad in Regular Civil Appeal No.36 of 2008.

(2.) The short facts of the present case are as under:

(3.) Today, appeal was listed for hearing of the admission. Considering the issue involved in the suit of possession of the land, trial Court as well as lower appellate Court have concurrently found that present plaintiff was failed to establish possession of the suit land, on a request being made by learned advocates for the respective parties, this matter is taken up for final hearing.