TAPUJI SHANAJI Vs. GAJARABEN JILUJI CHAVDA

JUDGEMENT

(1.) Since common issue is involved in all the four Civil Revision Applications, they are heard together and disposed off by this common judgment and order.

(2.) Civil Revision Application Nos.240, 241 & 242 of 2009 are already admitted and stay against the implementation of the order of the Trial Court as well as the Appellate Court was granted by this Court. Civil Revision Application No.243 of 2009 is for admission hearing. At the time of considering the said Civil Revision Application for admission, the Court has directed to place and hear all these matters together.

(3.) Mr. J. T. Trivedi, learned advocate appears for the petitioners in all the four Civil Revision Applications whereas Mr. J.R. Shah, learned advocate appears on behalf of the respondents in Civil Revision Application Nos.240, 241 & 242 of 2009 and Mr. S. S. Belsare, learned advocate appears on behalf of the respondents in Civil Revision Application No.243 of 2009.