NASIR ISMAIL INDRAGADIA Vs. JIYAUDDIN UMARMIYA INDRAGADIA

JUDGEMENT

(1.) By way of the present petition, the petitioners herein have aggrieved by the impugned order dtd. 20/12/2017 passed below Exh.104 as well as impugned order dtd. 31/1/2018 passed below Exh.110 in the proceedings of the Special Civil Suit No. 24 of 2017.

(2.) The brief facts leading to the filing of the present petition for the adjudication of the dispute in question read thus:

(3.) Heard Mr. Harsh V. Gajjar, learned advocate appearing for the petitioners and Mr. S.P. Majmudar, learned advocate with Mr. Jamshed Kavina, learned advocate appearing for the respondent No.1. Though served, none appeared on behalf of the other respondents.