THAKORLAL V PATEL Vs. LT COL SYED BADRUDDIN

JUDGEMENT

(1.) A few vital and significant points have surfaced in this First Appeal, arising out of contractual relationship between the parties and alleged breach of the contract, and, therefore, submissions are made and heard at a Marathon length.

(2.) In this Civil Appeal under Sec. 96 of the Code of Civil Procedure ("Code" for short), the original plaintiff-appellant has assailed the judgment and decree passed in Special Civil Suit No. 46 of 1974 by the Civil Judge (Senior Division), Baroda, on 28/11/1979.

(3.) A short resume of the facts leading to the rise of the present appeal, may be stated, at the out set so as to appreciate the merits of the appeal and the cross-objections and challenge against them.