GANGAJI DHANJI KERAI Vs. MEGHBAI HAMIR MAHESHWARI

JUDGEMENT

(1.) RULE . Mr. Dhaval D. Vyas, learned advocate waives service of notice of Rule on behalf of respondents Nos. 1 and 2. Respondent No. 3 has been served, but has not chosen to put in an appearance before the Court. Hence, it is not necessary to issue notice of Rule to the said respondent. On the facts and in the circumstances and of the case and with the consent of the learned counsel for the respective parties, the petition is being heard and finally decided.

(2.) BY preferring present petition under Article - 227 of the Constitution of India, the petitioners have challenged the order dated 21.09.2012 passed by the learned Additional Senior Civil Judge, Bhuj -Kutch below the application at Exhibit -86, in Regular Civil Suit No. 162/1996, preferred by the respondents, whereby the said application for joining party -respondents has been allowed.

(3.) MR . Nalin K. Thakker, learned advocate for the petitioners has made the following submissions : -