STATE OF RAJASTHAN Vs. GRAM VIKAS SAMITI, SHIVDASPURA

JUDGEMENT

(1.) This appeal is directed against the final judgment and order dated 20.04.2007 passed by the High Court of Judicature for Rajasthan, Bench at Jaipur in S.B. Civil Regular Second Appeal No.186 of 2007 whereby the Single Judge of the High Court dismissed the second appeal filed by the appellants herein and affirmed the order dated 15.07.2006 passed by the first Appellate Court in Regular Civil Appeal No. 37 of 2003.

(2.) Few facts need mention infra for disposal of this appeal.

(3.) The State and its authorities are the appellants herein. They are the defendants whereas the respondent is the plaintiff in a civil suit out of which this appeal arises.