PANCHMAHAL JILLA PANCHAYAT Vs. MOHANBHAI MAGANBHAI VARIYA

JUDGEMENT

(1.) THE present Second Appeal under Section 100 of the Code of Civil Procedure has been preferred by the appellants-original defendants to quash and set aside the impugned judgment and decree passed by the learned Principal Civil Judge, Halol dated 27/09/2007 in Regular Civil Suit No. 124/2005 decreeing the suit directing the appellants-original defendants to return the amount of Rs. 30,450/- with 9% interest as well as the impugned judgment and order passed by the learned appellate Court dated 11/10/2011 in Regular Civil Appeal No. 75/2008.

(2.) THE facts leading to the present Second Appeal in a nutshell are as under;

(3.) IN view of the above and for the reasons stated hereinabove, there is no substance in the present Second Appeal, which deserves to be dismissed and is accordingly dismissed. CIVIL APPLICATION No. 3524/2012 IN view of dismissal of the Second Appeal, no order in the Civil Application.