ISMAILBHAI KASAMBHAI KHAFI Vs. SUMARA UMAR AMAD

JUDGEMENT

(1.) Learned senior counsel Mr. P. C. Kavina, for Mr. Ejaj M. Qureshi, learned advocate for respondent Nos.1.1.1 to 1.1.3 requests the Court to hear and dispose of this Application and thereafter, main Appeal may be heard.

(2.) Learned senior counsel Mr. Mihir Joshi for Mr. Amar Mithani, appearing for the respondent Nos.7 to 14 has no objection, if the Civil Application is heard and disposed of. Hence, the present Civil Application is taken up for hearing today.

(3.) Present Civil Application is preferred by the applicant to join him as party respondent in main Second Appeal No.12 of 2014, which is preferred by the original appellants, challenging the judgment and order dated 7.11.2012 along with decree dated 3.12.2012 passed by the learned 3rd Additional District Judge, Jamnagar in Regular Civil Appeal No.130 of 2005.