ASIMBHAI SALIMBHAI NAGORI Vs. MEHBOOBBHAI MOHMADBASIRBHAI NAGORI

JUDGEMENT

(1.) By way of present writ-application under Article 227 of the Constitution of India the writ-applicant herein - original defendant No.1 being aggrieved by the impugned order dtd. 20/3/2021 passed by the learned Principal Senior Civil Judge, Amreli below Ex.120 in the Special Civil Suit No.2 of 2013 has prayed for the following reliefs :-

(2.) The facts arising for determination of the present dispute read thus :-

(3.) The order of rejection of the said application below Ex.120 resulted in filing of the present writ-application.