- (1.) The plaintiff having lost before the learned first appellate court, has approached this Court through the present Regular Second Appeal.
(2.) He filed a suit for declaration that he was entitled to leave encashment of Rs.12,290/-. He also claimed that some retiral benefits have been paid late to him and therefore, he was entitled to interest on the same.
(3.) The suit filed by the plaintiff was decreed by the trial court and he was held entitled to grant of commuted leave for the periods March 05, 1999 to March 19, 1999 and April 22, 1999 to May 10, 1999 and was also held entitled to interest on certain delayed payments.;