BHARATBHAI P. RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners herein are the original applicants in the application below Exh.131 in Civil Suit No. 130 of 2006 and the respondent nos. 1 to 8 are the original defendants and other respondents are the original plaintiffs of Civil Suit No. 130 of 2006. The petitioners herein are the legal heirs and representatives of the deceased plaintiff no.1.

(2.) Heard Mr. Saurabh J. Mehta, learned advocate appearing for the petitioners i.e. legal heirs and representatives of the deceased plaintiff no.1.

(3.) It is submitted that pending the Suit proceedings, plaintiff no.1 expired, and therefore, the petitioners herein preferred an application below Exh.131 to implead them as the legal heirs and representatives of plaintiff no.1 and by the impugned order dtd. 7/7/2022 passed by the City Civil Court No.4, Ahmedabad in Civil Suit No. 130 of 2006, the said application came to be rejected/ declined, considering the following, the relevant paras-4 to 6 read thus: