BJ PRASAAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS first appeal is at the instance of an unsuccessful plaintiff and is directed against judgment and decree dated 26th July, 2005 passed by the City Civil Court at Ahmedabad in Civil Suit No.1322 of 1984, thereby, dismissing the suit on the ground that the plaintiff could not prove the fact pleaded in the plaint.

(2.) IT appears from record that in the suit filed before the City Civil Court at Ahmedabad, the appellant before us prayed for the following reliefs:-

(3.) BEING dissatisfied, the plaintiff has come up with the present appeal.