YUVRAJ SHRI PRITHVIRAJSINHJI MADANSINHJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal under Clause 15 of the Letters Patent is directed against the judgment and order dated 6th November 1984 passed by the learned Single Judge dismissing First Appeal No. 222 of 1984 and confirming the judgment and decree dated 30th December 1983 of the learned Civil Judge (S. D.), Bhuj, District Kutch, dismissing Special Civil Suit No. 9 of 1977.

(2.) THE appellant herein had filed the above numbered suit for the following substantive reliefs :

(3.) THE undisputed facts leading to filing the suit may be stated in the following terms: The then Ruler of the State of Kutch - Maharao of Kutch (father of the appellant herein) entered into an agreement of merger with the Dominion of India on 4th May 1948.