HARIJAN BHIKHA BADHA Vs. GUJARAT SIDHDHI CEMENT LTD

JUDGEMENT

(1.) Heard. ADMIT. Mr.Nikunt K. Raval, learned Counsel appearing for the respondent caveator waives service of notice of admission on behalf of the respondent.

(2.) Present appellants, who were the original defendants in Regular Civil Suit No.100 of 1994 and respondents in Regular Civil Appeal No.30 of 2007, have challenged the judgment and order dated 13th December, 2018 passed by the 3rd Additional District Judge, Veraval, District: Gir Somnath in Regular Civil Appeal No.30 of 2007 allowing the appeal filed by the respondent - original plaintiff quashing and setting aside the judgment and decree dated 10th May, 2007 passed by the learned 3rd Additional Civil Judge, Veraval in Regular Civil Suit No.100 of 1994.

(3.) That, the issue involved in the Second Appeal is very narrow and small, with the consent of the learned Counsels appearing for the respective parties, this appeal is taken up for final hearing.