Dharmadhikari, J. - (1.) The dispute in these appeals between the appellant as Iron Ore raising/purchase contractor and the respondents who claim to have been duly appointed as new contractors by the mine owner is regarding their rival claims to exclusively run the Iron Ore Mine which is the subject matter of the suit instituted by the new contractors.
(2.) The appellant company (shortly referred to as the old contractor) claims right to run the mine on the basis of their alleged existing contract with the mining-lease-owner. According to the appellant, the contract with them was renewed by acceptance of their offer of renewal and consequent conduct of permitting them to work the mine on periodical payments of price in accordance with the original terms of the contract.
(3.) The case of the contesting respondents Nos. 1 and 2, who are plaintiffs before the trial Court (shortly referred to as the new contractors), is that the mining-lease-owner has refused to renew the contract with the appellant and has entered into a fresh contract on payment of higher price with them.;