BENABEN GOSAIBHAI BHANGADBHAI SOLANKI Vs. SAVITABEN BHIKHABHAI GOSAIBHAI

JUDGEMENT

(1.) THE present Civil Application has been preferred by the applicants herein original appellants plaintiffs for bringing the legal heirs of opponent no. 3 on the record of Appeal from Order as well as Civil Application for interim injunction therein.

(2.) IN the facts and circumstances of the case, the applicants herein original appellants are hereby permitted to join the proposed heirs i. e. heirs mentioned in para (4) of the application as legal heirs of deceased opponent No. 3 on record of the Appeal from Order as well as Civil Application for interim injunction therein. Registry is directed to amend the cause title accordingly. Rule is made absolute accordingly.