GANGARAM K RAVAL Vs. JAYANTIBHAI JIVRAJBHAI VADGAMA

JUDGEMENT

(1.) Draft amendment allowed.

(2.) RULE. Shri V.K. Joshi, learned advocate waives service of notice of rule on behalf of opponents nos. 1/1 to 1/4, who are the proposed heirs and legal representatives of original respondent no. 1-Jivraj Motibhai Vadgama. 2. With the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.

(3.) The present application has been preferred by the applicant-original petitioner permitting the applicant to bring opponents nos. 1/1 to 1/4 herein as respondent no. 1/1 to 1/4 in Civil Revision Application No. 634/1991 as heirs and legal representatives of respondent no. 1-Jivraj Motibhai Vadgama and to set aside the order of abatement of Civil Revision Application No. 634/1991.