KIRAN JAYANTILAL THAKORE PRO OF RAMKRUPA COOP HSG SOC LIMITED Vs. KRISHNAKUMARI CHHAJUSINGH C O SULEKHRAM AND SONS

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment recorded in First Appeal No.889/96 dated 30.4.96 by the learned Vacation Judge of this Court dismissing the said appeal. The first appeal arose out of Regular Civil Suit No.130 of 1991. The maintainability of this Letters Patent Appeal under clause 15 of the Letters Patent is questioned placing reliance on the amended provisions of section 100-A of the Code of Civil Procedure, 1973, (Code for short) which reads as under: