SHANKARBHAI KESHAVLAL PATEL Vs. PRERAK RAKESHBHAI DESAI

JUDGEMENT

(1.) By way of the present application the applicant seeks to challenge the consent order and decree passed in Special Civil Suit No.516 of 2008 by the learned 21st Additional Senior Civil Judge, Vadodara on 28/1/2021.

(2.) The applicant was not a party to the Special Civil Suit No.516 of 2008 and therefore, the present application is preferred seeking leave of this Court to permit the applicant to file substantive appeal challenging the judgment and order dtd. 21/1/2021 and decree dtd. 28/1/2021.

(3.) Brief facts devoid of the details leading to the present application are as follow: