NATWARBHAI SHIVABHAI PATEL Vs. PARBHUBHAI MAKANBHAI PATEL

JUDGEMENT

(1.) RULE. Mr. AV Thakkar, learned advocate waives the service of notice of rule on behalf of the opponents.

(2.) HEARD the learned advocates appearing on behalf of the respective parties.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and considering the fact that the dispute in Regular Civil Suit No. 9 of 2005 filed by the present respondent No. 1 pending before the pending before the learned Civil Jude, Olpad and the dispute in Special Civil Suit No. 23 of 2007 pending before the learned Civil Judge, Surat is with respect to the same property and between the same parties and it can be said that both the suits are cross-suits and considering the order passed by this court in Special Civil Application No. 24464 of 2007 which was passed to avoid any further conflicting orders by two different courts with respect to the same dispute, prayer in terms of para 13 (B) is hereby granted. Rule is made absolute accordingly.