KUVARJIBHAI TULSIBHAI MARU Vs. SONABEN MERABHAI KATETHA

JUDGEMENT

(1.) By filing present petition under Article 227 of the Constitution of India, the petitioner has challenged the legality and propriety of the impugned order dated 4.10.2017 passed by 6th Addl. Sr. Civil Judge, Rajkot below Exh?15 in Regular Civil Suit No.266 of 2016, whereby the application preferred by the petitioner for being deleted from the array of parties to the suit has been dismissed by the Court below.

(2.) The petitioner is original defendant no.2 and respondent no.1 herein is the original plaintiff whereas respondent no.2 is the original defendant no.2 and respondent no.3 is the original defendant no.1.

(3.) For the sake of brevity and convenience, the parties are referred to herein as per their status before the trial Court.