SOLI K DEBOO Vs. COURT RECEIVER

JUDGEMENT

(1.) HEARD Ms. Purohit for the Appellants and Ms. Patel Respondent No. 2 in person. Representative of the Court Receiver is present.

(2.) INASMUCH as the entire record of the matter from the Lower Court is already produced in this Court. Ms. Purohit as well as Miss Patel were agreeable that the Appeal be heard finally at this stage itself. Hence, the Appeal is admitted and is heard finally.

(3.) THIS First Appeal seeks to challenge the judgment and decree dated 7th August, 1995 passed by a Judge of the City Civil Court at Bombay on the Appellants Suit No. 8231 of 1992 dismissing that suit. The operative part of the order passed by the learned Judge of the City Civil Court reads as follows :-