AKIL VALIBHAI PIPLODWALA Vs. CENTRAL GOVERNMENT

JUDGEMENT

(1.) This Appeal under Sec. 100 of the Code of Civil Procedure, 1908 is directed against the judgment and decree dtd. 12/7/2022 passed by the learned Principal District Judge, Panchmahals at Godhra in Regular Civil Appeal No.20 of 2012 (In short "the impugned order"). By said impugned order, learned District Judge has quashed and set aside the judgment and decree dtd. 1/1/1999 passed in Regular Civil Suit No.22 of 1992 passed by the learned 3rd Civil Judge (SD), Panchmahals at Godhra.

(2.) The facts which emerges on record as pleaded by the appellant herein are briefly summarized as under:

(3.) The learned trial Court had framed issues vide Exhibit 121, which are reproduced as under: