CHAIRMAN OF GUJARAT HOUSING BOARD Vs. NAVYUG BUILDERS

JUDGEMENT

(1.) Heard Mr. R.R.Marshal, learned Senior Counsel with Mr. Rituraj M.Meena, learned advocate for the appellant-original defendant and Mr. Hemang H.Parikh, learned advocate for the Opponent- original plaintiff.

(2.) By means of present appeal, the appellant - Gujarat Housing Board has placed under challenged the judgment and decree dated 31.8.2018 whereby, learned trial Court has decreed the suit in favour of the plaintiff and awarded Rs. 20,36,446.88 with interest at the rate of 9%.

(3.) Several contentions are raised to assail the judgement, which are, with equal vehemence, opposed by the Opponent.