STATE OF GUJARAT Vs. JAGDISHCHANDRA JATASHANKER BHATT

JUDGEMENT

(1.) The present Appeal is filled under Section 96 of the Code of Civil Procedure, 1908 by the Appellant - State being aggrieved with the judgment and decree passed in Special Civil Suit No. 21/1980 by the learned Civil Judge (SD), Junagadh dated 29.3.1985 on the ground stated in the Appeal.

(2.) Heard learned AGP Shri P.P.Banaji for the Appellant State.

(3.) In view of the fact that the amount is small and also considering the fact that it is regarding compensation to the deceased daughter of the Respondent, it can hardly be entertained.