PURSOTTAMBHAI GIRDHARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this first appeal the appellant has challenged the judgment and award dated 23rd August 2007 passed by the learned 7th Additional Senior Civil Judge, Himatnagar vide which he rejected LAR Case No.626 of 2001 filed by the appellant on the ground that the same is belatedly filed and was time-barred.

(2.) I have heard Mr Hasmukh Patel for the appellant and perused the record. In paragraph 11 of the judgment and award the learned Judge has discussed the evidence which has been placed on record in detail and by his well reasoned order rejected the reference on the ground that the same is time-barred.