STATE OF GUJARAT Vs. KANUBHAI DAHYABHAI VYAS

JUDGEMENT

(1.) The present appeal, under the provisions of Sec. 100 of the Code of Civil Procedure, 1908, arises from the impugned judgment and decree dtd. 7/9/2016 passed by the learned Principal District Judge, Gandhinagar in Regular Civil Appeal No.46 of 2014, whereby the judgment and decree dtd. 14/5/1998 passed by the learned 3 rd Additional Senior Civil Judge, Gandhinagar in Regular Civil Suit No.40 of 1999 allowing the suit in favour of the Government, is reversed.

(2.) Heard learned advocates.

(3.) While considering the pleadings of the parties, the following suggested substantial questions of law, which were subsequently added by the appellant by way of draft amendment, which are required to be considered.