STATE OF GUJARAT Vs. MADHAVJI KANJIBHAI GAJERA

JUDGEMENT

(1.) Heard learned AGP Mr. Soaham Joshi for the appellants and learned advocate Mr. N. K. Majmudar for the respondent. Perused the record.

(2.) This Second Appeal is filed by the State of Gujarat against the concurrent findings by judgment and decree passed by the Civil Judge (S.D.), Gondal on 31.1.1995 in Regular Civil Suit No.108/1988 by which Suit preferred by the present respondent-plaintiff came to be allowed so also the judgment and decree by the District Court, Rajkot on 1999 in Regular Civil Appeal No.42 of 1997, confirming the judgment and decree passed by the Trial Court.

(3.) While filing the appeal, the appellants have framed the questions of law which are reproduced as under :