TARABEN Vs. MANUBHAI HARINARAYAN PANDYA

JUDGEMENT

(1.) By way of present Appeal under Clause 15 of the Letters Patent, the appellant -original petitioner has challenged the oral judgment dated 25.10.2010 passed by learned Single Judge in above - referred Special Civil Application by which the petition was dismissed, confirming the judgment and order dated 29.7.2002 passed by the Gujarat Revenue Tribunal by which the tribunal has held that the order passed by the Agricultural Lands Tribunal dated 29.5.1976 declaring the present respondents No.1 and 2 as tenants under the provisions of the Bombay Tenancy and Agricultural Lands Act, 1948 was correct one and the decision dated 5.1.1998 passed by the Deputy Collector in appeal filed by the appellant was not a legal one.

(2.) The brief facts arising from the record of the case are as under:

(3.) To appreciate the contentions raised by the appellant, the pedigree of the entire family is required to be reproduced which is hereinbelow : -