M G TWISTING WORKS Vs. VIJYA INDUSTRIES

JUDGEMENT

(1.) THE present Second Appeal arises from a judgment and decree passed in Regular Civil Appeal No. 23 of 1975 passed by learned District Judge at Surat. The learned District Judge, Surat while dealing with RCA No. 23 of 1975 arising from a judgment and decree dated December 30, 1978 passed by learned 2nd Joint Civil Judge (JD), Surat in RCS No. 1112 of 1975. The learned District Judge was pleased to pass the following order:

(2.) THE Second Appeal is admitted on the following substantial question of law:

(3.) HAVING heard learned advocate Mr. D. J. Bhatt for the appellants and having perused the judgment and decree passed by the District Court, Surat, this Court finds that no substantial question of law is made out. Hence the Second Appeal is dismissed. No order as to costs.