HASMUKH PRABHUDAS PATEL Vs. JIVAN JAGRUTI TRUST

JUDGEMENT

(1.) This petition is filed praying for quashing and setting aside the order dtd. 25/3/2022 passed by the th learned 7 Additional Civil Judge, Gandhinagar below Exh.7 in Regular Civil Suit No.35 of 2022.

(2.) Heard party-in-person Ramilaben Patel as representative of the petitioner as though the petitioner himself is also present in the Court, he is aged about 92 years and the petitioner happens to be daughter of the petitioner, as she does not want to engage an advocate and learned advocate Mr.Arun Oza for the respondent.

(3.) The controversy which is involved in the present petition pertains to occupation of room no.4 in the premises named as Atithi Gruh Tapovan Sanskar Peeth, Amiyapur run by Jivan Jagruti Trust. It is the case of the petitioner that the petitioner is occupying one room as the petitioner is father of two sons of Sadhak Diksharthi who had renowned the world and he was permitted by the trust to occupy the room and enjoying the possession with his wife and daughter.