BABUBHAI JAMNADAS PATEL Vs. BHARAT UMEDSANG THAKORE

JUDGEMENT

(1.) Since the short issue involved in the present application, the same is heard and finally decided.

(2.) Being aggrieved and dissatisfied by the order dtd. 27/10/2021 passed by Additional Civil Judge, Ahmedabad Rural, rejecting the application below Exh.16 in Special Civil Suit No.339 of 2013 (New Regular Civil Suit No.1475/2015) filed under the provisions of Order VII Rule 11 of the Code of Civil Procedure, 1908 (for short "the CPC"), the present revision application is filed.

(3.) The plaintiffs have filed the Special Civil Suit No.339 of 2013 for cancellation of the Power of Attorney as well as the sale deed registered on 18/3/2003. From the plaint, it is reflected that the Power of Attorney is dtd. 24/3/2000. However, in the prayer clause, the date of Power of Attorney is not mentioned.