KANJIBHAI GODADBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Section 24 of the Civil Procedure Code, 1908 (Code for short), the following substantive prayer is made.

(2.) Heard Mr.R.G.Chaudhary, learned advocate for the applicant and Mr.Shivam Dixit, learned A.G.P. for the respondent no.1.

(3.) Mr.R.G.Chaudhary, learned advocate for the applicant submits that the applicant is the senior citizen and suffering from heart disease. He submits that the applicant has instituted Special Civil Suit No.1 of 2020 in the Court of the learned Principal Senior Civil Judge, Patan for declaration and permanent injunction claiming damages and compensation to recover Rs.6,00,000,00/- (Rupees Six Crores). He further submits that the applicant is the permanent resident of Village Mandali, Taluka Kheralu, District Mehsana. According to his submission, the distance between Kheralu and Patan is 55 kilometers and thereby, comparative hardship would be caused to him for attending the proceedings of the suit on every date. He, therefore, submits that the present application requires consideration.