RANCHHODBHAI GOPALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Second Appeal is filed by the original plaintiff, against the concurrent findings of both the Courts below and is directed against the judgment and decree passed by the Trial Court i.e. the Principal Senior Civil Judge, Nadiad in Regular Civil Suit No.268 of 2007 dated 20.08.2010, as confirmed by the Appellate Court below i.e. the 4th Additional District Judge, Kheda at Nadiad vide judgment and decree dated 30.09.2011 in Regular Civil Appeal No.64 of 2010.

(2.) HEARD Mr.K.B.Pujara, learned advocate for the appellant and Mr.Rashesh Rindani, learned Assistant Government Pleader for respondent State Authorities.

(3.) THE relevant facts as emerging from the record, are as under.