HANSABEN BALVANTBHAI PANCHAL Vs. PREMJIBHAI CHHAGANLAL PATEL

JUDGEMENT

(1.) Rule. Shri Mehul Shah, learned advocate waives service of notice of Rule for the respondent original plaintiff.

(2.) With the consent of the parties, application is taken up for final hearing today. The present application is preferred by the applicants heirs of the original petitioner permitting them to be joined as petitioner Nos.1/1 and 1/2 in the main Revision Application No.210/1996, as legal heir and guardians of original petitioner.

(3.) Having heard the respective parties, as the application is not seriously opposed by Mr. Mehul Shah, learned advocate for the respondent, Prayer in terms of para 5(B) is hereby granted. Rule is made absolute accordingly.