Gujarat High Court
Legal Heirs Of Deceased Budhabhai ... vs Shantaben Wd/O Bhalabhai Becharbhai ... on 8 June, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/SA/231/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SECOND APPEAL NO. 231 of 2014
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LEGAL HEIRS OF DECEASED BUDHABHAI BHIKHABHAI PARMAR &
1....Appellant(s)
Versus
SHANTABEN WD/O BHALABHAI BECHARBHAI GOHEL....Respondent(s)
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Appearance:
HL PATEL ADVOCATES, ADVOCATE for the Appellant(s) No. 1 - 1.7 , 2
MR VICKY B MEHTA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 08/06/2017
ORAL ORDER
After hearing the learned advocates for the parties, the present Second Appeal is ADMITTED on the following substantial question of law : -
Whether both the Courts have committed an error of law in misinterpreting the document Exh. 32 as the mortgage deed and not the sale deed executed in respect of the land in question and in decreeing the suit of the respondent - plaintiff seeking redemption of the mortgage ?
Record and proceedings of the suit as well as of the Appeal be called for.Page 1 of 2
HC-NIC Page 1 of 2 Created On Thu Jun 08 23:59:51 IST 2017 C/SA/231/2014 ORDER (BELA M. TRIVEDI, J.) Amar Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Jun 08 23:59:51 IST 2017