REKHABEN Vs. PATEL BALDEVBHAI AMRUTLAL

JUDGEMENT

(1.) The present Civil Revision Application under Sec. 115 of the Code of Civil Procedure, 1908 (for short, "the Code") is directed against the order dtd. 4/5/2017 passed by the learned Principal Civil Judge, Bavla below Exhibit : 57 under Order VII Rule 11 of the Code in Regular Civil Suit No.159 of 2006, whereby the learned Judge has rejected the application preferred by the applicants herein - original defendants.

(2.) The brief facts of the case can be stated as under: 2.1. The respondent herein - original plaintiff has instituted Regular Civil Suit No.159 of 2006 in the Court of learned Principal Civil Judge, Dholka for permanent injunction against the applicants herein - original defendants for the following reliefs:

(3.) Being aggrieved and dissatisfied by the aforesaid, the applicants herein - original defendants have approached this Court by way of present Civil Revision Application for the reliefs prayed therein.