PRAHLADBHAI BAPUDAS PATEL Vs. PUNJABHAI H PRAJAPATI

JUDGEMENT

(1.) THE focal point in the suit instituted by the original plaintiff-respondent here, which was dismissed by the trial court but allowed by the lower appellate court, was whether the plaintiff was owner of the land in respect of which relief were prayed by him.

(2.) THEREFORE , while admitting the present appeal, this court formulated the following substantial questions of law: "Whether the learned Extra Assistant Judge has erred in holding that plaintiff had proved the ownership over the suit land? If yes, whether learned Extra Assistant Judge has erred in granting consequential relief of injunction?"

(3.) HEARD learned advocate Mr.Keyur Vyas for the learned advocate Mr.Prakash Jani for the appellants- defendants and learned advocate Mr.Y.M. Thakore for learned advocate Mr.M.G. Thakore for the respondent- original plaintiff.