STATE OF GUJARAT Vs. NARENDRA R. PATEL

JUDGEMENT

(1.) This appeal under section 96 of the Code of Civil Procedure, 1908 ["the Code" for short] is directed against the judgment and decree dated 30.10.2001 passed by the learned Civil Judge (S.D.) Bharuch in Special Civil Suit No. 150 of 1991 whereby the respondent is held entitled to recover Rs.16,88,812.00 from the appellants.

(2.) The facts which are noticed from the record of the case are stated as under:

(3.) In the suit, the respondents claimed following amounts: