- (1.) Heard learned Counsel for the parties.
(2.) Smt. Kailash Meena as well as HPCL are aggrieved by the impugned judgment dated 18.09.2018.
(3.) Relevant facts are that Dhanpal Meen, son-in-law of Smt. Kailash Meena was appointed as a dealer of a petrol pump by HPCL. The dealership agreement is dated 15.09.2004. The land on which the petroleum pump is situated is owned by Dhanpal Meena. He let out the land to HPCL which spent money to set up the petrol pump and appointed Dhanpal Meena as the dealer.;