MODI KAPILABEN CHIMANLAL JIVRAM Vs. PATEL NATWARLAL RAMKISHANDAS

JUDGEMENT

(1.) On 28/6/2022, this Court had passed the following order.

(2.) The position, as on today, remains the same as no one has entered the appearance on behalf of the respondents - original defendants (Legal heirs of Patel Natwarlal Ramdas).

(3.) By way of the present application the applicant/plaintiff prays for setting aside the judgment and order dtd. 30/8/2016 passed by 3rd Additional District Judge, Mahesana, at Visnagar, whereby the cross objections vide Exh. 13 were dismissed as well as the judgment and order dtd. 22/7/2011, whereby the suit of the applicant herein was only partly allowed by the Principal Civil Judge, Vadnagar in Regular Civil Suit No.8 of 2000.