INAYAT SULEMAN HAJI Vs. MEHRUNNISHA

JUDGEMENT

(1.) Heard Mr.M.M. Saiyed, learned advocate for the appellant and Mr. M.M. Tirmizi, learned advocate for the respondents.

(2.) Though Mr. Tirmizi, learned advocate has entered appearance for the respondent nos. 2 and 3, he submits, under instructions of respondent nos. 2 and 3 that he appears for all the respondents, as they are family members.

(3.) The appellant has assailed order dtd. 19/6/2017 passed by the Principal Senior Civil Judge, Bharuch below Exh.5 in Special Civil Suit No. 7 of 2013 whereunder Exh.5 application is rejected. The appellant is the original plaintiff whereas respondents are original defendants.