SAVITABEN LAXMIKANT VEKARIA Vs. TALUKA PANCHAYAT

JUDGEMENT

(1.) This Second Appeal under Sec. 100 of the Code of Civil Procedure has been filed against the judgment and decree dtd. 18/9/2002 passed by the First Appellate Court in Regular Civil Appeal No.58 of 2000 arising out of judgment and decree dtd. 23/3/2000 passed by the learned 3rd Additional Civil Judge, Bhuj in Regular Civil Suit No.78 of 1997.

(2.) The appellant is the original plaintiff. The Civil Suit for declaration and injunction was decreed in favour of the appellant. In First Appeal filed by the Taluka Panchayat, Bhuj, against the judgment and decree, the Appellate Court has modified the judgment and decree and by partly allowing the appeal, directed the Panchayat Authority to decide the objections against the public auction for the sale of disputed plot and either confirmed or set aside the auction proceedings in accordance with law.

(3.) Being aggrieved with the said judgment and decree, the appellant plaintiff has preferred this second appeal.