GYANCHAND TULSIDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and decree passed by the First Appellate Court in Regular Civil Appeal No.15 of 1997, whereby the First Appellate Court has set aside the decree passed in favour of the plaintiff in Regular Civil Suit No.787 of 1990, the original plaintiff preferred this Second Appeal under Sec. 100 of the Code of Civil Procedure.

(2.) For the brevity and convenience, the parties are referred to in this judgment as per their character assigned to them before the Trial Court i.e. plaintiff and the defendant.

(3.) During the pendency of the present appeal, original plaintiff has died. Hence, his legal heirs are joined as appellants.