IBRAHIMBHAI KALUBHAI Vs. PIRUBHAI KALUBHAI

JUDGEMENT

(1.) This appeal is filed by the appellants-original plaintiffs under Sec. 96 of the Code of Civil Procedure (for short, "the Code"), being aggrieved and dissatisfied with the order dtd. 25/7/2013 passed below Exh.26 in Regular Civil Suit No.47 of 2012 by learned Additional Civil Judge, Viramgam.

(2.) By the said impugned judgment and order, the application preferred by the original defendants vide Exh.26 under Order VII Rule 11 (a) of the Code, is allowed and the suit is ordered to be rejected.

(3.) In nutshell, the facts as pleaded by the present appellants before the trial court, are summarized as under: