KANAIYALAL SUMERBHAI KOTHARI Vs. MOHANLAL RUPCHANDJI PITHALIA

JUDGEMENT

(1.) PRESENT First Appeal arises out of the Judgement and decree passed by the learned trial court dtd.12/1/1988 in terms of the award declared by the sole Arbitrator.

(2.) IT is to be noted that the claim involved in the present appeal is approximately Rs.1200/-. Mr.K.V. Shelat, learned advocate appearing on behalf of the appellant is not in a position to satisfy this Court as to how the judgement and decree passed by the learned trial court in passing the decree in terms of the award is erroneous.