RUBINABANU GULAM YASIN MALEK Vs. ZIYARATALI ABDUL SHAH

JUDGEMENT

(1.) The present petition is filed by the petitioners - original defendants No.1 and 2 challenging the impugned order dtd. 3/12/2022 passed below application Exh.6 in Regular Civil Suit No.105 of 2002 by the trial Court i.e. 2 nd Additional Civil Judge, Ankleshwar, whereby the trial Court has allowed the said application for appointment of Court Commissioner for carrying out panchnama in relation to one room situated towards northern side out of four rooms of a residential premises bearing Revenue Survey No.34 Paiki Plot No.3-A-B admeasuring 23.23 sq.mtrs., situated at Village : Kapodara, Tal. Ankleshwar, District Bharuch.

(2.) Heard learned advocates.

(3.) Draft amendment is allowed. To be carried out forthwith.