ASHISHKUMAR BHANUPRASAD BAROT Vs. DEPUTY EXECUTIVE ENGINNER

JUDGEMENT

(1.) The present appeal is filed by the appellant being aggrieved and dissatisfied with the judgment and order and decree dtd. 15/10/2019 passed in Civil Appeal No.45 of 2019 by the learned Principal District Judge, Kheda at Nadiad confirming the judgment and order and decree dtd. 1/10/2018 passed by the learned Principal Senior Civil Judge, Nadiad in Special Civil Suit No.2 of 2016, whereby, the appeal preferred by the appellant came to be dismissed and judgment and order and decree dismissing the suit of the appellant came to be confirmed.

(2.) Brief facts of the case are as under:

(3.) Heard learned advocate Mr. N.K.Majmudar for the appellant.