LAWS(GJH)-2021-2-136

POONAM KISHOR DHONGANI Vs. ATIK BHINESH DESAI

Decided On February 11, 2021
Poonam Kishor Dhongani Appellant
V/S
Atik Bhinesh Desai Respondents

JUDGEMENT

(1.) All these revision applications have been filed by the original defendant No.4 in Special Civil Suit Nos.624/2014, 625/2014 and 626/2014 wherein their applications under Order VII - Rule 11 of the Code of Civil Procedure, 1908 were rejected by the 17th Addl. Senior Civil Judge, Vadodara by an order dated 6.2.2019 passed below Exh.15 in the respective suits.

(2.) Facts in brief are as under (For the purposes of the facts, facts from Civil Revision Application No.284/2019 are considered):

(3.) Mr. S.P. Majmudar, learned counsel has appeared for the applicant and submitted as under: