RAMILABEN Vs. VIKASKUMAR JAGDISHCHANDRA JOSHI

JUDGEMENT

(1.) The present petition is filed by the petitioners - original defendants challenging the impugned order dtd. 13/4/2022 passed by the appellate Court below i.e. 3 rd Additional District Judge, Deesa in Civil Misc. Appeal No.12 of 2021, whereby the order dtd. 9/8/2021 passed below Exh.5 in Regular Civil Suit No.71 of 2019 by the learned trial Court i.e. 4 th Additional Senior Civil Judge, Deesa partly allowing the same, is fully allowed.

(2.) Heard learned advocates.

(3.) Having heard learned advocates for the respective parties, since this Court finds that the impugned is not tenable in the eyes of law and hence, the same deserves to be quashed and set aside, at this stage, learned advocate for the petitioners does not invite any reasoned order and has submitted that the original plaintiffs may be directed to seek prior permission from the trial Court concerned, if they want to deal with any of the suit properties during the pendency of Regular Civil Suit No.71 of 2019.