SHERALI BHANJI BHIMANI Vs. RITESHKUMAR CHANDRAKANT RATHOD

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Manoj Shrimali, learned advocate appearing waives service of notice of rule for and on behalf of the respondent

(2.) Present petition is filed being aggrieved by the impugned judgment and order dtd. 22/10/2021 passed below Exh.18 in Civil Misc. Application No.51 of 2017 by the learned 3 rd Additional Senior Civil Judge, Porbandar.

(3.) Brief facts of the present case are as under:-