ADMINISTRATOR OF RAVINAGAR MALAJI CHAMPAJI THAKORE Vs. OWNER OF CHANDRAMAULI COAL TRADERS LALITABEN PRATAPRAI

JUDGEMENT

(1.) Both these appeals, under Sec. 100 of the Code of Civil Procedure, 1908 (for short, 'the CPC') arise from the impugned common judgment and decree dtd. 29/1/1997 passed by the learned 3 rd Joint District Judge, Ahmedabad (Rural) at Mirzapur, Ahmedabad in Regular Civil Appeal No.31 of 1994 and Regular Civil Appeal No.32 of 1994, whereby the learned appellate Court below has dismissed both the appeals, which were arising from the common judgment and decree dtd. 31/3/1994 passed by the learned Joint Civil Judge (J.D.), Ahmedabad (Rural) at Mirzapur, Ahmedabad in Regular Civil Suit No.903 of 1985, dismissing the same and Regular Civil Suit No.908 of 1985, allowing the same.

(2.) The brief facts of the present appeals are as under :

(3.) Heard learned advocates.