COMMODORE B Y WAD Vs. RALLIS INDIA LIMITED

JUDGEMENT

(1.) These two appeals are being disposed of by this common order. Both the appeals are against the judgment dated 10-3-1999. In this judgment parties will be referred to in their capacity in civil appeal 594/2000. Briefly stated the facts are as follows;-

(2.) The said Dr. Surinder PS Pruthi is the 2nd respondent in civil appeal no. 594/ 2000.

(3.) The appellant retired from naval services some time in 1970. Thereafter a fresh leave and licence agreement dated 3-1-1972 was entered into. The said agreement also contain similar clauses.