KANTABEN BHAVANBHAI MANIBHAI SOLANKI Vs. RATAJI CHUNTHAJI BARAIYA

JUDGEMENT

(1.) RULE. Mr.Sunil Mehta, learned advocate waives the service of notice of rule on behalf of the respondent.

(2.) Present Civil Application has been preferred by the applicants, inclusive of the applicant Nos.1/1 to 1/3 as heirs of Bhavanbhai Manibhai Solanki original defendant No.1, praying to permit the applicants to join applicant Nos.1/1 o 1/3 as appellant Nos.1/1 to 1/3 in Second Appeal (Stamp) No.351 of 2009 and Civil Application therein for interim relief.

(3.) Having heard the learned advocates appearing on behalf of the applicants and considering the averments in the application, applicant Nos.1/1 to 1/3 are permitted to be brought on record as appellant Nos.1/1 to 1/3 as heirs and legal representatives of Bhavanbhai Manibhai Solanki original defendant No.1, in the Second Appeal (Stamp) No.351 of 2009 and Civil Application therein for interim relief. Registry is directed to amend the cause title of the aforesaid Second Appeal as well as Civil Application accordingly. Rule is made absolute accordingly. No costs.