VIKRAMSINH KANJIBHAI Vs. KANJIBHAI HARIBHAI

JUDGEMENT

(1.) Present application is filed with the following reliefs:

(2.) Heard the learned advocate Mr.Henil Shah for the applicants and the learned advocate Mr.Pranay Shah for the opponents.

(3.) Learned advocate Mr. Henil Shah appearing for the applicants submits that the impugned judgment and decree dtd. 5/3/2022 passed by the learned Senior Civil Judge, Sanand, District Ahmedabad in Special Civil Suit No.240 of 2017 arose from an application filed under Order VII Rule 11 of the Code of Civil Procedure by defendant No.8, which came to be allowed.