DAHYABHAI NARANDAS PATEL Vs. GOPIJI VALLAJI VANJARA

JUDGEMENT

(1.) Heard learned advocate Mr. Dilipkumar Prajapati on behalf of the appellant and learned advocate Ms. Nisha Parikh on behalf of the opponent.

(2.) By way of the present first appeal, the appellant has called into question the judgment and order passed by the learned City Civil Court, Ahmedabad in Civil Suit (CCC) No.1896 of 2013 dtd. 25/11/2022.

(3.) It has been brought to the notice of this Court by the appellant who is the wife of the original defendent that the original defendant had expired during the course of the suit proceedings and whereas the impugned judgment and order has been passed against a dead person.