MANIBHAI ASHARAM SHAH Vs. RANCHODBHAI CHEETABHAI PATEL

JUDGEMENT

(1.) The present Revision Application has been filed challenging the order dtd. 20/3/2013 passed by 6th Additional Chief Judicial Magistrate and Additional Senior Civil Judge Vadodara below Exh.16 in Regular Civil Suit No.682 of 2011 whereby the application Exh.16 filed under the under the provisions of Order VII Rule of the Code of Civil Procedure, 1908 has been rejected.

(2.) For the sake of brevity, parties are referred to as per their original status before the trial Court.

(3.) The brief facts arising in the present application are that the plaintiff has filed the civil suit on the ground that, deceased plaintiff nos.1, 2 and 3 are sisters of defendant nos.1, 2 and 3 and it is the case of plaintiff that the suit property belonged to father of the plaintiffs and defendant no.1 to 3 viz. Ranchhodbhai Patel and plaintiff no.1 got married on 18/5/1953, plaintiff no.2 got married on 5/6/1995, plaintiff no.3 got married on 19/4/1980 and plaintiff no.4 got married on 6/3/1998. It is the case of the plaintiff that since the date of marriage of plaintiffs were residing in their respective in-laws house and are not aware of any transaction with respect to suit property. 3.1 It is the case of the plaintiff that fraudulent revenue entry has been