LAWS(GJH)-2018-1-176

YOGESHKUMAR BABABHAI PRAJAPATI Vs. KANTABEN BABABHAI VIRABHAI PRAJAPATI

Decided On January 17, 2018
Yogeshkumar Bababhai Prajapati Appellant
V/S
Kantaben Bababhai Virabhai Prajapati Respondents

JUDGEMENT

(1.) Challenge in this petition is made by the original plaintiff to the order passed by the Appellate Court below i.e. the Principal District Judge, Gandhinagar dated 15.11.2017 in Regular Civil Appeal No. 07 of 2014.

(2.) Learned advocate for the petitioner is heard at length.

(3.) Learned advocate for the petitioner has taken this Court through the contents of the plaint of Regular Civil Suit No.291 of 2013 in the Court of Principal Senior Civil Judge, Gandhinagar, the application under Order VII Rule 11 of the Code of Civil Procedure filed by the defendant (Exh.18) and the order passed thereon by the Trial Court i.e. the 6th Additional Senior Civil Judge, Gandhinagar dated 29.01.2014 allowing the said application and thereby rejecting the suit of the plaintiff.