SHAILESHJI LAXMANJI THAKOR Vs. MAHIPATRAM RUPARAM ASHRAM

JUDGEMENT

(1.) Leave to add the corpus - Nitaben w/o Shaileshji Thakor as party respondent no.9 is permitted.

(2.) The applicants are the original respondents nos. 3, 4 and 5. The applicant no.1 is the son of applicant nos. 2 and 3. The applicant no. 1 has claimed the custody of opponent no.3 and her child who according to him has been begotten by his relationship with the opponent no.3.

(3.) This Court on 23.06.2020 passed the following order: -