SURESHBHAI GOVINDBHAI PATEL Vs. PRAVINCHANDRA GOVINDBHAI PATEL

JUDGEMENT

(1.) The present petition is filed under the provisions of Sec. 151 read with Sec. 94 (c)&(e) of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code" for short) by challenging the impugned order dtd. 6/1/2023 passed below Exh.199 application in Regular Civil Suit No.55 of 2014 by the Trial Court - learned Addl. Civil Judge, Bhayavadar, whereby the Trial Court has rejected the above said application by imposing the cost of Rs.1.00 lakh.

(2.) By way of the present petition, the petitioner prayed for following prayers:-

(3.) Heard learned advocate Mr. Kartik H. Bhatt appearing for Nanavaty Advocates for the petitioner, learned advocate Ms. E. Shailaja for the respondent No. 1, learned advocate Mr. Jamshed Kavina for the respondent No. 7, learned advocate Mr. Bhushan B. Oza for the respondent No. 8, learned advocate Mr. J.G. Vaghela for the respondent Nos.10 & 11, learned advocate Mr. Ketan A. Dave for the respondent Nos. 12.1 and 12.2. Earlier, learned advocate Mr. Sandeep R. Limbani was appearing for respondent Nos.2 to 6 and thereafter, he has withdrawn his appearance and thereafter, notice is served to respondent Nos.2 to 6 but no appearance is filed on behalf of respondent Nos.2 to 6 respondent Nos.10 and 11 are heirs of respondent No.9 as respondent No.9 is expired.