RAMILABEN DEVJI JODHANI Vs. ISHVARLAL MAGANLAL SHAH

JUDGEMENT

(1.) Heard learned advocate Mr. Abhaykumar P. Shah for the petitioner and learned advocate Ms. Rekha Mehta for respondent nos. 1 and 2.

(2.) By this petition, the petitioners have challenged the order dtd. 16/7/2021 passed by 3rd Additional Senior Civil Judge & ACJM, Bhuj, District Kachchh below Exh.30 in Special Civil Suit No.53/2016 preferred by the petitioner under Order VII Rule 11 of the Code of Civil Procedure 1908, (For short "the Code").

(3.) Brief facts of the case are that respondent nos. 1 and 2 who are the original plaintiffs preferred Special Civil Suit No.53/2016 in the Court of Principal Senior Civil Judge, Bhuj-Kachchh for declaration, specific performance, damages and permanent injunction against the petitioner and respondent nos. 3 to 5. Respondent no.6 and 7 were subsequently joined as defendant no.5 and 6 by way of amendment by the plaintiff.