MAHADEO CAR UPHOLSTERY WORKS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.S.G.Malode, the learned counsel for the appellant and Mr.K.L.Dharmadhikari, the learned Assistant Government Pleader for Respondent Nos.1 to 5.

(2.) The appellant/original plaintiff has taken an exception to the judgment and decree dtd. 5/10/2015 passed by the learned Ad-hoc District Judge-6, Nagpur in Regular Civil Appeal No. 374/2012 (Old No.960/2010), whereby the judgment and decree dtd. 11/3/2010 passed by the learned 3rd Joint Civil Judge, Senior Division, Nagpur in Special Civil Suit No.1038/2006 was upheld. Thus, the Appeal came to be dismissed. The trial Court has partly decreed the suit.

(3.) The appellant will be hereinafter referred to as the 'plaintiff' and the respondents as the 'defendants".