SHAUKATHUSSAIN MOHAMMED PATEL Vs. KHATUNBEN MOHAMMEDBHAI POLARA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the final judgment and order dated 06.05.2019 passed by the High Court of Gujarat at Ahmedabad in Civil Revision Application No.354 of 2017.

(3.) The instant proceedings arise out of an application preferred by the respondent under the provisions of Order VII Rule 11 of the Code of Civil Procedure, 1908 which was initially rejected by the Trial Court but came to be allowed by the High Court in its revisional jurisdiction.