KARTIK KIRITBHAI PATEL Vs. HANSABEN MULCHANDBHAI PATEL

JUDGEMENT

(1.) Since the dispute involved in these two appeals pertain to the same suit property and since the facts are common, with the consent of parties, these appeals and the Civil Applications are disposed of by this common order.

(2.) By filing Appeal from Order No. 181 of 2002 under Order 43 Rule 1, the appellants, original defendants No. 1 to 7 have challenged the order dated 13.03.02 passed by City Civil Judge, City Civil Court, Ahmedabad below Exh. No. 5/6 in Civil Suit No. 900 of 2001. The aforesaid suit is filed by Hansaben, who is daughter of Mulchandbhai Patel and wife of Hiralal D. Patel against the present appellants as well as against respondent No.2, Arvindbhai Mulchandbhai Patel, who is defendant No.8 in the aforesaid suit.

(3.) Appeal from Order No. 182 of 2002 is filed by defendants No. 1 to 7 [the same appellants of AO No.181/02] challenging the order dated 25.02.02 passed by City Civil Judge, City Civil Court, Ahmedabad below Exh. No. 5/6 in Civil Suit No. 5664 of 2000. The aforesaid suit is filed by Arvindbhai Mulchandbhai Patel and Siddharth Arvindbhai Patel against the present appellants as well as against Gitaben Arvind Patel and Monaben Arvindbhai Patel, respondents No.3 and 4 herein, who are defendants No.8 and 9 in the aforesaid suit.