LEGAL HEIR OF DECEASED LADHIBEN Vs. SUDHIRBHAI RANCHODLAL

JUDGEMENT

(1.) Documents produced by the petitioner are taken on record.

(2.) By preferring this petition, petitioner has challenged the order dtd. 22/3/2021 passed below Exh.116 by Principal Senior Civil Judge, Bhuj, Dist ?Kutchh in Regular Execution Petition No.10 of 2004.

(3.) Short facts of the present case may be summarized as under: