- (1.) A suit was instituted by the plaintiffs/appellants challenging the authority of the Eastern India Motion Pictures Association recommending the enhancement of the wages of the technicians. It is alleged that such enhancement was arbitrary as members were not consulted.
(2.) THE learned trial judge, by the order impugned, declined to pass any temporary order of injunction to restrain the defendants to introduce the enhancement complained of.
(3.) WE do not think that, in the facts and circumstances of the case, the learned trial judge has exercised his discretion erroneously. We do not find any substance in the appeal.;