GUJARAT ELECTRICITY BOARD Vs. NAVYUG STEEL INDUSTRIES

JUDGEMENT

(1.) This Second Appeal under Section-100 of the CPC is at the instance of the original defendants and is directed against the judgment and order dated 06/08/2013 passed by the 2nd Additional District Judge, Bhavnagar in the Regular Civil Appeal No.357 of 2003 arising from the judgment and decree dated 29/11/2003 passed by the 2nd Joint Civil Judge, Bhavnagar in the Regular Civil Suit No.231 of 1993.

(2.) For the sake of convenience, the appellants herein shall be referred to as the original defendants and the respondents shall be referred to as the original plaintiff.

(3.) The facts giving rise to this Second Appeal as recorded by the lower appellate Court in its judgment and order is as under:-