ANURADHABA Vs. MUKESHBHAI MANEKCHAND SHETH

JUDGEMENT

(1.) Heard learned Advocate Mr. Vilav Bhatia on behalf of the appellant and learned Advocate Mr. D.C. Sejpal on behalf of the respondent.

(2.) By way of this appeal, the appellant-original plaintiff seeks to challenge an order dtd. 17/8/2022 passed by the learned Principal Senior Civil Judge, Gondal, Rajkot below application Exh. 18 in Special Civil Suit No. 9 of 2020 rejecting the suit under provisions of Order 7 Rule 11(d) of the Code of Civil Procedure.

(3.) Facts relevant for deciding the appeal are as follows: