MANUBHAI SENDHABHAI BHARWAD Vs. AMARATLAL SOMABHAI

JUDGEMENT

(1.) Heard learned Advocate Mr.P.J.Vyas for the petitioner.

(2.) Learned Advocate for the petitioner invited attention of the Court to the order impugned in the matter passed below Chamber Summons in Civil Suit No.2146 of 2006 dated 22.06.2009, whereby the learned Judge, Court No.9, City Civil Court, Ahmedabad was pleased to reject the Chamber Summons. The learned Judge has observed in para-4 as under:-

(3.) Learned Advocate Mr.Patel for the opponent vehemently submitted that it does change the nature of the suit. However, he is not able to explain to this Court as to how the nature of the suit changes. In view of that, the matter requires consideration.