PRABHUBHAI HARJIVANBHAI SONI Vs. AMRATBHAI KARMANBHAI CHUNARA

JUDGEMENT

(1.) By way of present Civil Revision Application, the applicant has prayed for quashing and setting aside the order dtd. 1/10/2016 passed by the learned Additional Senior Civil Judge, Ahmedabad (Rural) below Exh.23 on the application of Order 7 Rule 11 in Civil Suit No.280 of 2015 and has prayed for allowing the application under Order 7 Rule 11 filed below Exh.23.

(2.) At the outset, learned advocate Mr. A.S. Timbalia and learned advocate Mr. Paresh Darji both jointly state that considering the fact that the original Civil Suit No.280 of 2015 is of the year 2015 and as the said suit is now at the stage of evidence, if this Court without entering into merits of the matter, record that both the advocates and there counterpart before the Trial Court are ready to co-operate in the suit proceedings, the trial Court may be directed to hear and decide the Special Civil Suit No.280 of 2015 within a period of one year from today.

(3.) Both the learned advocates state that there is also another civil suit going on between the parties being Regular Civil Suit No.178 of 2017 pending before the learned Principal Senior Civil Judge at Ahmedabad (Rural) and therefore, if permissible under the law, both the suits may be tagged together and be heard together as nature of evidence would be almost same.