SOMABHAI KAMABHAI BHARWAD Vs. AMBALAL BUDHAJI THAKOR

JUDGEMENT

(1.) Heard learned advocate Mr. Dhruvik Patel for the applicant and learned advocate Mr. Rituraj Meena for respondent No.2.

(2.) Learned advocate Mr. Patel submitted that the applicant was not made party in the Civil Suit No. 129 of 2011 filed by respondent No.1. It was further submitted by him that the applicant is occupying the premises situated at Revenue Survey Nos. 183/3/1, 199/1/2, 307/1/1 and 307/1/2 situated at Moje-Ghodasar, Taluka & District-Ahmedabad. Therefore, he is interested party with regard to the disputes decided in the said suit and it was therefore submitted that this applicant should be permitted to grant leave to file an appeal before this Court against the impugned judgement and decree dtd. 7/5/2022 passed by the City Civil Court, Ahmedabad in the said suit.

(3.) This Court passed the following order on 17/6/2022: