GUJARAT VIDYUT BOARD Vs. CHINTAN TULSIBHAI PATEL MINOR

JUDGEMENT

(1.) With consent, I propose to dispose of both the appeals by this common judgment. In this appeals challenge is made to the one and same judgment delivered in Special Civil Suit No.235 of 1993.

(2.) First Appeal No.2527 of 2003 is filed by the Gujarat Vidyut Board and the Superintending Engineer, Gujarat Electricity Board (defendant nos.1 and 2). Another appeal i.e. First Appeal No.1828 of 2004 is filed by Gujarat Housing Board and Jagir Vyavsthapak, Gujarat Housing Board (defendant nos. 3 and 4).

(3.) The appeals under Sec. 96 of the Code of Civil Procedure assails judgment and decree delivered in Special Civil Suit No.235 of 1993, whereby, learned Civil Judge (SD), Bhavnagar partly allowed the suit of the plaintiff and decreed for recover of Rs.4,23,000.00 jointly and severally from the defendants of the suit with running interest at the rate of 8% p.a. from the date of suit till realization.