HIRALAL NATHUBHAI NAIKA Vs. NANDUBEN HIRALAL NAIKA

JUDGEMENT

(1.) This matter is taken up through video conference.

(2.) Heard learned advocate Mr. Harshadray A. Dave for the petitioner and learned advocate Mr. Anuj K. Trivedi for the Respondent No. 2.

(3.) Rule. Learned advocate Mr. Anuj K. Trivedi for the Respondent No. 2 waives service. Though duly served, none has appeared for respondent No. 1. With the consent of learned advocates for both the sides, the matter is taken up for final hearing today.