VALLABHBHAI PATEL Vs. RATANLAL PATIDAR

JUDGEMENT

(1.) Both the aforesaid petitions are being disposed of by this common order as both the petitions have been filed being aggrieved by order dated 11.7.2017 by which the application filed under Order 14 Rule 2 of C.P.C. filed by the defendant No.1 ? Ratanlal Patidar has been partly allowed.

(2.) Being aggrieved by order dated 11.7.2017, plaintiff ? Vallabhbhai Patel filed M.P. No.1236/2017 and defendant No.1 ? Ratanlal Patidar filed M.P. No.1335/2018.

(3.) Facts of the case necessary for disposal of aforesaid two petitions are as under: