NARENDRA GORDHANDAS PATEL Vs. RUKSHMANIBEN HIRENBHAI PATEL

JUDGEMENT

(1.) These four appeal from orders filed under Order 43 of the Civil Procedure Code, 1908 ('the Code') are though against the separate orders passed below applications Exh.5 filed in four different suits filed by the appellants, however they are heard and decided together as the facts in the suits and the prayers made therein are almost similar.

(2.) The appellant, named Narendrabhai Gordhandas Patel of Appeal from Order No.127 of 2018 is the brother of Dineshkumar Gordhandas Patel, who is Karta of Dineshkumar G. Patel (HUF)- the appellant of Appeal from Order No.129 of 2018. There is another HUF named as Narendra G. Patel (HUF)- the appellant No.3 in Appeal from Order No.129 of 2018 of which Narendra G. Patel is the Karta. Jagat and Karna are the sons of Narendrabhai and Dineshbhai respectively. There is also HUF named ass Jagatbhai Narendrabhai Patel(HUF)- appellant No.1 in Appeal from Order No.128 of 2018, wherein Karna Dineshbhaii Patel is the appellant No.2. Reemaben the appellant of Appeal from Order No.130 of 2018, and Annapurnaben - the appellant No.2 of Appeal from Order No.129 of 2018 are daughter-in-law (wife of Jagat) and daughter respectively of Narendrabhai. Thus, the appellants are three HUF of the families of two brothers Narendrabhai and Dineshbhai and the members of such families.

(3.) The respondents in all the appeals from orders are the defendants in the suits and appear to be in near family relations.