ARVINDBHAI KESHAVBHAI SUTHAR Vs. G. N. AVASTHI

JUDGEMENT

(1.) The present First Appeal is filed by the appellant under Sec. 96 of the Code of Civil Procedure, 1908 (for short, hereinafter referred to as 'the Act').

(2.) Heard learned advocate Ms. Devanshi K. Patel for learned advocate Mr. Jigar P. Raval for appellant and learned advocate Mr. Rituraj M. Meena for the respondent No.2. Though served, none appeared for respondent No.1.

(3.) The plaintiff-appellant filed Civil Suit No.708 of 1988 before the City Civil and Sessions Court, Ahmedabad for a relief of damages of Rs.2,70,000.00 from the respondents-defendants. The learned City Civil and Sessions Court, Ahmedabad dismissed the suit vide judgment and decree dtd. 31/1/2003.