SAIYED RASHEDAKHATUN D/O TASADDUKHUSAIN W/O SYEDALI SYEDAHEMAD ADRUS Vs. AHMEDSAHEB SAFAKATALI SALERI

JUDGEMENT

(1.) Challenge in this petition is made by the original defendant to two different but inter-connected orders passed by the Trial Court (the Court of Senior Civil Judge, Surat) dated 25.03.2014 below application Exh. 498 and dated 09.01.2017 below application Exh. 551, both in Special Civil Suit No. 143 of 2007. By the impugned orders, the Trial Court has rejected those applications.

(2.) Heard learned advocates.

(3.) It is noted that learned advocates for the respective parties have addressed the Court at length, including the submissions on merits and have relied upon various authorities. Since, the matter is pending before the Trial Court, all the submissions advanced by learned advocates for the contesting parties are not dealt with by this Court so that it may not prejudice the case of either of the parties before the Trial Court. Only those submissions which are necessary for deciding this petition are considered by this Court.