UMABEN JAYANTBHAI SHAH Vs. NA

JUDGEMENT

(1.) In this petition under Article 227 of the Constitution of India, the petitioner challenges order dtd. 21/1/2023 passed below Exh.1 in Civil Miscellaneous Application No.174 of 2022, where-under the learned Court below returned the plaint to the plaintiff in exercise of power under Order 7 Rule 10 of the Code of Civil Procedure for filing the same before the Court having jurisdiction to grant succession certificate.

(2.) Brief facts of the case can be stated as under :-

(3.) Being aggrieved and dissatisfied with the impugned order, the petitioner has filed this petition.