UNION BEARINGS INDIA LTD Vs. ARVINDBHAI CHHAGANBHAI PATEL

JUDGEMENT

(1.) This First Appeal is at the instance of an unsuccessful plaintiff in a suit for specific performance of contract and is directed against the judgment and decree dated April 28, 2004 passed by the learned Civil Judge, Senior Division, at Gondal, District- Rajkot, in Special Civil Suit No. 168 of 1996 by which the learned trial Judge dismissed the suit filed by the plaintiff with costs.

(2.) Being dissatisfied, the plaintiff has come up with the present appeal.

(3.) The case made out by the appellant in the plaint may be summed up thus: