SHANTABEN Vs. PATEL BIHARIBHAI DAHYABHAI PATEL

JUDGEMENT

(1.) RULE. Shri Hardik Dave, learned advocate waives service of notice of rule on behalf of the respondents in each of the petition. With the consent of the learned advocates appearing on behalf of the respective parties. the matter is taken Up for final hearing today.

(2.) AS common question of law and facts arise in both these petitions, they are being disposed of by this common judgment and order.

(3.) BOTH these petitions are filed by the respective petitioners original defendants-opponents of Regular Civil Appeal Nos. 15 of 2008 and 16 of 2008 challenging the common order passed by the learned principal District Judge, Anand dated 8. 1. 2008 passed below Exh. 8 in Regular civil Appeal Nos. 15 and 16 of 2008, by which the learned Principal District Judge has dismissed the said applications submitted by the respective petitioners herein raising preliminary objection as to appeals have been filed beyond the period of statutory limitation.