RAMESH BABULAL KANNAD Vs. ZARINABEN

JUDGEMENT

(1.) The present appellants, who are the respondents No. 1 to 4 in Regular Civil Appeal No. 65 of 2017, have challenged the judgment and order dated 31.01.2019 passed by the Additional District Judge, Bhuj-Kutch in Regular Civil Appeal No. 65 of 2017 quashing and setting aside the order dated 14.09.2017 passed by the learned 2nd Additional Senior Civil Judge, Bhuj-Kutch rejecting the plaint.

(2.) This appeal was placed for the hearing of at admission stage, however, considering the facts of the case that the application Ex. 29 submitted by the defendants no. 1 to 4 before the trial Court under Order VII Rule 11 CPC, which was allowed by the Court and in an appeal preferred by the original plaintiff, the order passed by the Civil Court was dismissed. This appeal is taken up for final hearing at this stage with the consent of the learned advocate for the appellants.

(3.) Following substantial questions of law are suggested to be framed by the appellants.