RASIKLAL MAGANLAL UPADHYAY Vs. JASODABEN MANGALDAS RAJGOR

JUDGEMENT

(1.) RULE . The learned advocate for the respondent waives service of Rule.

(2.) SHRI Rasikbhai Maganlal Upadhyay, petitioner has filed this petition under Article 227 of the Constitution of India with a prayer that this Court may be pleased to issue writ of certiorari or any other appropriate writ, order or direction, quashing and setting aside the order passed by the Civil Judge (SD), Vadnagar dated 3/1/2006 on Application of the Petitioner, Annexure -F hereto and be pleased to direct the learned Trial Court to frame all the issues suggested by the petitioner vide Application Exh.168, Annexure -C in Regular Civil Suit No.172 of 1991 in the present petition.

(3.) THE facts of this case are narrated as under: