SUSHILABEN Vs. MRUGESH GHANSHYAMBHAI SHARMA

JUDGEMENT

(1.) The present Civil Revision Application is filed to challenge the impugned judgment and order dtd. 4/5/2022 passed by the Appellate Bench No.1 of Small Causes Court, Ahmedabad in Regular Civil Appeal No.44 of 2006 whereby, the learned Lower Appellate Court has disposed of the Regular Civil Appeal confirming the judgment of the learned Trial Court in HRP Suit No.2022 of 1985 on 13/4/2006 and 19/4/2006.

(2.) Mr.Mehul Shah, learned Senior Advocate assisted by Mr.Henil Shah, learned advocate for the applicant submits that in the present case if the Rojkam is seen, on 26/4/2022, there was an application for adjournment moved on behalf of the appellant, which came to be rejected and the right to argument was closed and the matter was kept for judgment by the Lower Appellate Court.

(3.) He further submits that thereafter the appellant's advocate through his junior moved another application at Exhibit 99 for opening of his right of arguments but again he himself was not present to argue the case. In that background, the learned Trial Court has proceeded to hear the Civil Appeal and disposed it of on merits.