LAWS(GJH)-2022-9-1220

HEIRS AND LRS OF DECD MOHANBHAI VALJIBHAI TANK Vs. BAI PIROJBAI MANEKJI PATEL SINGANPOREWALA ENGLISH SCHOOL

Decided On September 08, 2022
Heirs And Lrs Of Decd Mohanbhai Valjibhai Tank Appellant
V/S
Bai Pirojbai Manekji Patel Singanporewala English School Respondents

JUDGEMENT

(1.) Admit. Learned advocate Mr. S.K. Patel waives service of notice of admission on behalf of the respondent Nos.12, 13 and 14. Though served, no one has entered appearance on behalf of the respondent-Trust. Since a short issue is involved in the present appeal, the same is taken up for finally hearing today.

(2.) In the present appeal, the appellants have assailed the order dtd. 10/7/2019 passed by 6th Additional Senior Civil Judge, Surat in an application below Exhibit-21 filed in Special Civil Suit No.300 of 2007.

(3.) Being aggrieved, the present First Appeal under Sec. 96 read with Order 41 of the Civil Procedure Code, 1908 is filed.