K C SKARIA Vs. GOVT OF STATE OF KERALA

JUDGEMENT

(1.) THIS is a plaintiff's appeal against the common judgment and decree dated 12-11-2002 of the High Court of Kerala in Appeal Suit No.481/1992 filed by the defendants, and Appeal Suit No. 697/1991 tiled by the plaintiff both against the judgment and decree dated 16-2-1991 in O.S. No.24/1990 on the file of the Subordinate Court, Muvattupuzha.

(2.) THE plaint averments, in brief, were as follows :

(3.) DURING the pendency of the suit, the Department passed an order dated 31-5-1989 terminating the contract at the risk and cost of the appellant and ordering forfeiture of the security deposit amount of Rs. 22,600/-.