SULOCHANABEN RAMESHBHAI PATEL Vs. ALPA ISHWARBHAI PATEL

JUDGEMENT

(1.) The issue for consideration in these petitions is about examining the issues which are suggested in the common application at Exh.372 in Special Civil Suit No.100 of 2001 and Special Civil Suit No.49 of 2003 pending before the learned Principal Senior Civil Judge, Kalol.

(2.) Heard learned advocates for the parties.

(3.) At the outset, learned advocates for the parties have submitted that by passage of time, now the parties are keen to proceed with the suit proceedings and some consensus is also arrived at between the parties regarding the recasting of issues. As a part of the consensus, it is submitted that the parties have agreed for issue nos.9(A)(B)(H)(K)(O) of Exh.372 application which read as under: