MANGUBHAI MANSUKHRAM PANDYA Vs. PRANJIVAN TRIBHOVANDAS PUROHIT

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the learned Civil Judge (S.D.). at Baroda in Special Civil Suit No. 312 of 1972 on 30-12-1975. Thus the plaintiffs have invoked the aids of the provisions of Section 96 of the Civil Procedure Code (`Code for short hereinafter) and have now come up before this Court by way of this appeal.

(2.) The facts giving rise to the present appeal may be shortly stated at the out set.

(3.) The present appellants are the original plaintiffs who instituted the above suit for re- covery of Rs. 13 810 from the present respondent/original defendant on the basis of nine pro- notes.