Dua, J. - (1.) Pundalikrao Laxmanrao Suryawanshi plaintiff (respondent No. 1 in this Court) instituted arbitration proceedings in the Court of the Registrar's Nominee against the Jalgaon District Central Co-operative Bank Ltd., Jalgaon (appellant in this Court) for the recovery of a sum of Rs. 7,605 as the balance of gratuity with interest at 6 per cent due from 18th August, 1962. The claim having been resisted, the same was disallowed on May 16, 1963. An appeal presented to the Maharashtra State Co-operative Tribunal under S.97 of the Maharashtra Co-operative Societies Act against the award of the Registrar's Nominee was dismissed and the said award was confirmed.
(2.) The Bombay High Court was thereupon approached by respondent No. 1 under Article 227 of the Constitution and the High Court allowing the application on July 17, 1965 set aside the orders made by the Co-operative Tribunal and by the Registrar's Nominee and directed the appellant-Bank to pay to respondent No. 1 Rs. 7,605 together with interest at 4 per cent per annum from June 19, 1963 up-to-date.
(3.) The present appeal by special leave is directed against the order of the Bombay High Court.;