LAXMAN PARBAT VALA Vs. GUNVANTPUR GRAM PANCHAYAT

JUDGEMENT

(1.) THE challenge in the present appeal under Section 100 of the Code of Civil Procedure, 1908 is addressed to the judgment and decree dated 15th March, 1997 of the learned 2nd Extra Assistant Judge, Junagadh in Regular Civil Appeal No.79 of 1995.

(2.) THE appeal involves the following substantial questions of law, which were formulated by this Court at the time of admission of the appeal:

(3.) HEARD learned advocate Mr.H.M. Prachchhak for the appellant and learned advocate Mr.Mrugen K. Purohit for the respondent Panchayat-original plaintiff as well as the learned Assistant Government Pleader for original defendant Nos.1 and 2 Authorities.