MALAJI BUDHAJI THAKOR Vs. LALAJI JAGAJI THAKOR

JUDGEMENT

(1.) These two Civil Revision Applications are directed by the plaintiff-petitioner against the orders dated 24.7.1998 below Exs. 167 & 169 of the 5th Joint Civil Judge (S.D.), Ahmedabad (Rural) at Mirzapur in Regular Civil Suit No. 1282/89.

(2.) Vide Ex. 167 the plaintiff petitioner filed a pursis for the unconditional withdrawal of the Civil Suit filed by him.

(3.) Vide Ex. 169, the defendant No. 2 respondent No. 2 Nanjibhai Devsibhai Patel prayed for impleading him as a plaintiff No. 2 in the said, which has been granted vide impugned order passed below it by the Trial Court.