GHANSHYAMBHAI AND BROTHERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Civil Revision Application is directed against the order dated 19.11.2015 passed by the 2nd Additional Sr. Civil Judge, Jamnagar (hereinafter referred to as "the trial Court") below Exh. 197 in Special Civil Suit No.111 of 1992, whereby the trial Court has rejected the application of the applicant - original plaintiff, seeking termination/disposal of the suit.

(2.) At the outset, it is required to be stated that the present revision application is the outcome of various erroneous proceedings filed by the parties and by the Arbitrator, and various erroneous orders passed by the Courts at different stages.

(3.) The undisputed chequered history of the case may be narrated as under:-