Kamarben Shivabhai Dhanabhai ... vs Purshottambhai Becharbhai ...
2021 Latest Caselaw 16811 Guj

      C/CA/778/2020                                    ORDER DATED: 26/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 778 of 2020

                      In R/FIRST APPEAL NO. 3220 of 2021

                                   With
                       R/FIRST APPEAL NO. 3220 of 2021
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   KAMARBEN SHIVABHAI DHANABHAI WD/O SHIVABHAI DHANABHAI
                          Versus
  PURSHOTTAMBHAI BECHARBHAI PARMAR SINCE DECEASED THRU
                          HIS L/H
==========================================================
Appearance:
MS TEJAL A VASHI(2704) for the Applicant(s) No.
1,2,3,4,5,5.1,5.2,5.3,5.4,5.5,5.6,5.7,6,7,8,9
for the Respondent(s) No.
1,10,11,1.1,12,2,3,3.1,3.1.1,3.1.2,3.1.3,3.1.4,3.1.5,3.1.6,3.1.7,3.1.8,3.1.9,3.2,
3.3,3.4,3.5,3.6,4,4.1,4.2,4.3,4.4,4.5,4.5.1,4.5.2,4.5.3,4.5.4,4.5.5,4.5.6,4.6,4.7,
4.7.1,4.7.1.1,4.7.1.2,4.7.1.3,4.7.2,4.7.3,4.7.4,4.7.5,4.7.6,4.8,4.8.1,4.8.2,4.8.2.
1,4.8.2.2,4.8.2.3,4.8.2.4,4.8.3,4.8.4,4.8.4.1,4.8.4.2,4.8.4.3,4.8.4.4,4.8.4.5,4.8.
5,4.8.6,4.8.6.1,4.8.7,5,5.1,5.2,5.2.1,5.2.2,5.2.3,5.2.4,5.2.5,5.2.6,5.2.7,5.3,5.3.
1,5.3.2,5.4,5.5,6,6.1,6.2,7,8,9
MR MEHUL SURESH SHAH, SENIOR ADVOCATE WITH MR VIJAY H
NANGESH(3981) for the Respondent(s) No.
1.2,1.3,1.4,1.5,1.6,2.1,2.2,2.3,2.4,2.5,2.6
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  CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
        ARAVIND KUMAR
        and
        HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                               Date : 26/10/2021

                        ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR)

R/CIVIL APPLICATION No.778 OF 2020

Having regard to the fact that appellants are claiming

right over the property bearing Re-Survey No.1054 which

C/CA/778/2020 ORDER DATED: 26/10/2021

is the subject matter of judgment and decree passed in

Civil Suit No.54 of 2009 dated 31.7.2019, we are of the

considered view that leave deserves to be granted and

accordingly this application is allowed by granting leave.

R/FIRST APPEAL NO.3220 OF 2021

Heard. Admit. It is made clear that execution

proceedings to go on except in respect of Survey

No.1054/3.

(ARAVIND KUMAR,CJ)

(MAUNA M. BHATT,J) RADHAKRISHNAN K.V.