BHANUBEN KANTILAL PATEL Vs. HARISHCHANDRASINH JADEJA

JUDGEMENT

(1.) By way of present Civil Revision Application under Sec. 115 of the Code of Civil Procedure, 1908, the petitioner - original defendant No.1/1 has called in question the order dtd. 13/3/2023 passed by learned 13th Additional Senior Civil Judge, Rajkot passed in Special Civil Suit No.53 of 2002 passed below Exh.291, whereby learned trial court was pleased to refuse to reject the plaint exercising its powers under Order VII Rule 11 of the CPC.

(2.) To understand and decide the controversy in its true perspective, I deem fit and appropriate to narrate facts in detail as under.

(3.) Be pleased to pass permanent injunction to prohibit execution of Decree dtd. 07/02/2001 issued in Sp.C.S.350/2000.