MADHUBEN MAHENDRAKUMAR SHAH Vs. SEJAL MALAV JOSHI

JUDGEMENT

(1.) Present appellant is the original plaintiff in Special Civil Suit No. 50 of 2014 before the learned Trial Court and has challenged the decree and judgment passed below Exh. 104 against the defendants No. 1 and 7 to 10, in the above said suit vide order dtd. 22/11/2017 whereby plaint Exh. 1 filed before the Trial Court was rejected by passing an order below Exhibit 104 preferred under Order 7 Rule 11(a) of the Code of Civil Procedure by defendant no.1.

(2.) Short facts of the present case may be referred as under:

(3.) Heard learned advocate Mr. Ashish Dagli for the Appellant and learned advocate Mr. A.V. Nair for the Respondent No.1. Vide order dtd. 17/10/2018, the respondents No. 2, 3, 4, 5, 6, 10, 11 and 12 were deleted.