PRABHABEN JAYANTILAL PANCHAL Vs. PALAK SURESHBHAI PATEL

JUDGEMENT

(1.) THIS is defendant s revision application.

(2.) THE present revision application is preferred challenging the order dated 27.9.2012 passed by the learned Auxiliary Chamber Judge, Court No.12, City Civil Court, Ahmedabad, below Exh.9 in Civil Suit (CCC) No.419/2012, whereby the learned Judge has granted leave to defend to the present petitioner original defendant on the condition of depositing Rs. 10,00,000/, while unconditional leave to defend was sought for by the defendant in Summary Suit instituted by the present respondent.

(3.) FACTS of the case may be found in para2 of the order under challenge, which are thus: