BANUMATHI,J. - (1.) Leave granted.
(2.) This appeal arises out of judgment and order dated 28th January, 2014 passed by the High Court of Gujarat at Ahmedabad in Special Civil Application NO. 16821 of 2011 in and by which the High Court affirmed the order of the Trial Court and thereby declining to restore the suit.
(3.) The appellant-plaintiff filed Civil Suit NO.217 of 1994 against respondents No.1 and 2 for declaration and injunction in respect of plot no.16-E, admeasuring 250 sq. yds. on Revenue Survey No.62-65, Village Althan, Surat. The issues were framed on 3rd October, 2008 and the suit was dismissed for default on 6th November, 2008.;