MULJIBHAI PETHABHAI GADHAVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned Advocate Mr. Kuldeep Acharya for learned Advocate Mr. Mrugen Purohit on behalf of the appellants and learned Advocate Mr.Nagesh Sood on behalf of respondent no.1. None present for respondent no.2.

(2.) By way of this appeal the appellants have assailed judgement and decree passed by the learned City Civil Court, Ahmedabad dtd. 28/2/2002 in Civil Suit No. 4859 of 1990 instituted by the respondent no.1 herein.

(3.) For the sake of convenience the parties would be referred to as per their status in the civil suit.