LEKHRAJ M SOLANKI Vs. BABU VIRA BHAMANIYA

JUDGEMENT

(1.) Heard the learned Advocates for the parties.

(2.) All these Civil Applications are identical. The controversy involved in all these Civil Application and the Civil Revision Applications is same. The learned Advocates appearing for the parties are same and common questions of law and facts are involved. Even earlier, all these Civil Application were clubbed together for hearing. Hence, by consent of the learned Advocates for the parties, all these Civil Applications are disposed off by common Judgment.

(3.) Hence, only facts in Civil Applications No.603 of 2010 in Civil Revision Application No.137 of 2008 which is treated as the lead Civil18 11-cas-603-2010-group.sxw Applications are being narrated.