HIMMATBHAI KESHARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Ms.Dhwani Tripathi, learned Assistant Government Pleader waives service of admission on behalf of the respondents.

(2.) This appeal arises out of the order made in Reference No.890 of 2010 by Principal Senior civil Judge, Modasa, on 31.03.2016. Concededly, the impugned judgment was the common judgment and award dated 31.03.2016, wherein the subject matter of this appeal was also included. There is also no dispute that amongst the said group of claimants, the disputes arising out of Reference Case Nos.891/2010, 887/2010, 881/2010, 888/2010 and 879 of 2010, have been decided by this Court (Coram:A.J. Shastri, J) by common order and judgment dated 18.02.2019. This appeal thus can follow the suit and can be disposed of at admission stage by consent of the parties.

(3.) For convenience, this Court may set out the entire judgment rendered in group of First Appeal Nos.4857, 4851, 4852, 4856 and 4815 of 2018;