HEMANT GUPTA, J. - (1.) Leave granted.
(2.) The order passed by the High Court of Gujarat on September 5, 2018 in second appeal is the subject matter of challenge in the present appeal on behalf of the plaintiffs-appellants.
(3.) The appellants are sons of Chhotabhai Ashabhai Patel for short, 'Donor' who died on December 6, 2001. During his life time, he purportedly executed a gift deed dated November 15, 1977 in favour of defendant Ramanbhai Mathurbhai Patel for short, 'Donee'.;