- (1.) Leave granted.
(2.) This appeal is directed against the judgments and orders dated 06-10-2005 and 10-10-2005 passed by a learned Single Judge of the High Court of Gujarat at Ahmedabad in first Appeal No. 988 of 2005 whereby and whereunder the appeal preferred by the appellants herein from a judgment and decree dated 07-04-2005 passed by the Extra Assistant judge, was dismissed.
(3.) The basic fact of the matter is not in dispute.;