RAVANI CERAMICS Vs. MARSHAL MFG & EXPORTS

JUDGEMENT

(1.) This First Appeal under Section 96 of the Code of Civil Procedure, 1908 is at the instance of the original plaintiff and is directed against the judgment and order passed by the additional Senior Civil Judge, Morbi dated 26th July 2017 below Exhibit : 23 in Special Civil Suit No.23 of 2016.

(2.) The facts giving rise to this First Appeal may be summarised as under:

(3.) Being dissatisfied with the judgment, order and decree passed by the Trial Court, the appellant - original plaintiff is here before this Court with this First Appeal under Section 96 of the C.P.C.