HEMABEN Vs. HEIRS OF DECD GOPALBHAI SADABHAI

JUDGEMENT

(1.) ADMIT. Learned advocates appear and waive service of notice of admission on behalf of the respective respondents.

(2.) Since a short issue is involved in the present appeal, the same is taken up for final disposal today.

(3.) The present appeal emanates from the judgment and decree dtd. 21/2/2019 passed by the learned 2 nd Additional Civil Judge, Ahmedabad (Rural) at Mirzapur in Special Civil Suit No.616 of 2018, whereby and wherein the plaint of the appellant has been rejected under the provisions of Order VII Rule 11 of the Code of Civil Procedure, 1908 (for short, "the CPC").