KHUMANSINH ALIAS JETHUBHA UMEDSINH JADEJA Vs. JAGDISHBHAI MEGHJIBHAI MAKANI

JUDGEMENT

(1.) Heard Mr. Percy Kavina, learned Senior Counsel with Mr. S. P. Majmudar, learned Advocate for the petitioners.

(2.) The present writ application is filed under Article 227 of the Constitution of India, seeking the following reliefs:

(3.) The petitioners herein are original defendant Nos. 1, 2 and 7, whereas respondent No. 1 is the original plaintiff and respondent Nos. 2 to 6 are original defendant Nos. 3 to 6 and 8, respectively.