RAVJIBHAI AMBALAL PATEL Vs. DECD. AMBALAL PARSOTAMDAS PATEL

JUDGEMENT

(1.) By way of present petition, the petitioner herein has challenged the order dtd. 3/11/2018 passed by the 4 th Ad- hoc Additional District Judge, Anand in Civil Misc. Application No.149 of 2018 whereby, the trial Court rejected the application preferred by the petitioner seeking condonation of delay in preferring the appeal, preferred by the petitioner, against the final decree passed by the Court of Principal Civil Judge, Umreth dtd. 13/2/2017 without considering the chain of events transpires between the parties.

(2.) Being aggrieved by the aforesaid order rejecting the said application, the petitioner herein has preferred the present petition seeking following reliefs:

(3.) Heard Mr. Vishal Mehta, learned advocate appearing for the petitioner and Mr. Jay Thakkar, learned advocate appearing for the respondent Nos.1.1 and 1.2.