SHAKUNTALABEN Vs. CHUNILAL DHULABHAI PATEL (EXPIRED)

JUDGEMENT

(1.) By way of this petition the petitioner-original defendant prays for the following reliefs:

(2.) The factual matrix of the case is that the respondent nos.4 and 5 herein filed an application under Order 22 Rule 3 below Exh. 160 in Regular Civil Suit No.77/2001, praying for to join them as legal representatives of deceased plaintiff no. 2 namely Jayantibhai Motibhai Patel. The said application was opposed by the petitioner herein on the ground that the applicants are not the legal representatives of the deceased original plaintiff no.2. However, the application came to be allowed by way of the impugned order dated 02.01.2020. Hence, this petition.

(3.) Rule. Learned advocate Mr. Pushpadatta Vyas waives service of rule on behalf of respondent nos. 4 and 5, who are the main contesting parties.