SARMISHTABEN RASHMIKANT JOSHI Vs. RAJGOR DILIPBHAI GOVINDBHAI

JUDGEMENT

(1.) HEARD Mr. Mishra, learned advocate appearing on behalf of applicants herein; Mr. N. D. Nanavati, learned Senior Counsel appearing on behalf of Opponent Nos. 1 to 6- original petitioners and Mr. B. S. Patel, learned advocate appearing on behalf of Opponent No. 7- original respondent No. 1.

(2.) THE present Civil Application has been preferred by the applicants herein permitting them to be joined as party respondents in Special Civil Application No. 25857 of 2007 by submitting that they are very much interested and affected parties.

(3.) MR. N. D. NANAVATI, learned advocate appearing on behalf of the Opponent Nos. 1 to 6 original petitioners has submitted that as such there cannot be any objection in permitting the applicants to be joined as party respondents in main petition. However, there is dispute with respect to title between the applicants and respondent No. 1 and some Civil Suits are pending and, therefore, if the applicants are permitted to be joined as party respondents in the main petition by making suitable observations while permitting the applicants to be joined as party respondents that this Court has not decided any dispute with respect to title and that by itself the applicants shall not claim the title, then he has no objection.