PARMAR NARMADABEN Vs. AMRATLAL MOTIBHAI PRAJAPATI

JUDGEMENT

(1.) Feeling Aggrieved And Dissatisfied With The Impugned Order Dated 16.10.2015 passed by the learned Civil Judge, Senior Division, Vadodara (hereinafter referred to as "learned Judge") below Exh.14 application in Special Civil Suit No.51/2015 by which the learned Judge has allowed the said application preferred by the original defendant and consequently has rejected the plaint in exercise of powers under Order VII Rule 11(a) of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC"), the original plaintiff has preferred the present First Appeal.

(2.) Facts Leading To The Present First Appeal In NutShell Are As Under:

(3.) Shri Hriday Buch, Learned Advocate Appearing On Behalf Of The appellant herein original plaintiff and Shri R.S. Sanjanwala, learned Senior Advocate has appeared with Shri Parthiv Shah, learned advocate appearing on behalf of the respondent herein original defendant.