AACHARYA SHRI MADHEVDRAPRASADJI VIRENDRAPRASADJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant original plaintiff has preferred this appeal under section 100 of the CPC on the following substantial questions of law.

(2.) I have heard learned advocate Mr. Soni for the appellant, learned AGP Mr. Patel for respondent Nos. 1 and 3 and learned advocate Mr. Champaneri for respondent No. 2.

(3.) APPELLANT filed suit for declaration and injunction. The defendants resisted the suit by filing written statement. On the basis of the pleadings, issues were framed. At the end of trial, the suit was dismissed. Being aggrieved by the said decision, plaintiff preferred appeal under section 96 of the CPC in the Court of learned Additional District Judge and Presiding Officer, Fast Track Court, Surendranagar. The first appellate Court dismissed the appeal. Being aggrieved by the said decision, this second appeal has been filed.