GORDHANBHAI VITTHALBHAI Vs. SAMUBEN VITTHALBHAI

JUDGEMENT

(1.) By way of the present writ-petition, the petitioner herein is aggrieved by the impugned order dtd. 22/11/2022 (Annexure-A) passed by the Principal Senior Civil Judge, Botad on application below Exh.53 and Exh.54 in Regular Civil Suit No. 229 of 2015.

(2.) The said applications came to be filed by the original plaintiff for bringing the legal heirs of respondent - defendant no.1 - Savjibhai Vitthalbhai and respondent - defendant no.6 - Lilaben Vithhalbhai who expired on 20/11/2019 and 8/12/2021 respectively, pending the suit proceedings.

(3.) The concerned Court by the impugned order dtd. 22/11/2022 allowed the application for bringing the legal heirs of deceased respondent nos. 1 and 6 respectively.