LAWS(GJH)-2018-6-238

JOHNBHAI GIDHIYONBHAI CHRISTIAN Vs. WILSONBHAI SOMCHANDBHAI THAKORE

Decided On June 28, 2018
Johnbhai Gidhiyonbhai Christian Appellant
V/S
Wilsonbhai Somchandbhai Thakore Respondents

JUDGEMENT

(1.) This revision application has been filed by the original defendants. The order under challenge is dated 03.10.2015 passed by the 6th (Ad-hoc) Additional Civil Judge, Ahmedabad (Rural), Ahmedabad below Ex. 52 in Regular Civil Suit No. 814 of 2012. By the said order, the application of the defendant - petitioners herein under Order 7 Rule 11 has been rejected by the trial Court.

(2.) Facts in brief are as under:

(3.) Mr. Yogesh Ravani, learned advocate appearing with Mr. S.Z. Saiyed, learned advocate appearing on behalf of the applicants contended that the order passed by the trial Court was bad on several counts. In a nutshell, the submissions of Mr. Ravani were as under: