BHAVNAGAR CHEMICALS WORKS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) In this appeal under Sec. 96 of the Code of Civil Procedure ("Code" for short hereinafter), original plaintiff has questioned the legality and validity of the decree passed in Special Civil Suit No. 93 of 1975 by the Civil Judge (S.D.), at Bhavnagar, on 7-5-1977.

(2.) A few material facts leading to the rise of the present appeal may, shortly, be stated at this stage.

(3.) The appellant herein is the original plaintiff and the respondents herein are the original defendants. The parties are hereinafter referred to as "the plaintiff" and "the defendants" for convenience sake.