VIJAYBHAI MARTINBHAI CHRISTIAN Vs. HELINABEN

JUDGEMENT

(1.) Issue RULE, returnable forthwith. Ms. Mita S. Panchal, learned advocate waives service of Rule for and on behalf of the respondents / opponents.

(2.) Heard Mr. Mrugen K. Purohit, learned advocate for the applicants and Mr. Mihir Thakore, learned Senior counsel assisted by Ms. Mita S. Panchal, learned advocate appearing for the opponents herein - original plaintiffs.

(3.) By way of the present Civil Revision Application, under Sec. 115 of the Code of Civil Procedure, 1908 (for short 'the Code'), the applicants - original defendants have approached this Court, being aggrieved and dissatisfied by the impugned order dtd. 3/12/2018 passed below application filed under Order 7 Rule 11(d) of 'the Code' below Exhibit-80, passed by the learned 3rd Additional Senior Civil Judge, Ahmedabad (Rural), Mirzapur in Regular Civil Suit No.161 of 2008, whereby, the said application was rejected.