CHAMANLAL KANJIBHAI THAKKAR Vs. SHARIFA BABUBHAI AKBAR

JUDGEMENT

(1.) RULE. learned advocate waives service of rule on behalf of respondent no. 1, who is on caveat.

(2.) WITH the consent of the learned advocates appearing for the respective parties, the present Special Civil Application is taken up for hearing today.

(3.) BY way of this petition under Article 227 of the Constitution of India, the petitioner-original plaintiff has prayed for an appropriate writ, order or direction quashing and setting aside the order passed by the learned Presiding Officer, Fast Track Court No. 9, Morbi below Exh. 3 in Civil Miscellaneous Appeal No. 27/2007.