BAJIRAO Vs. NATIONAL STORES

JUDGEMENT

(1.) IT is clear from Exhibit D-5 that the Company had to pay the defendant Rs. 135 on the day he left its service i. e., on 25-3-23, and that he had to pay the Company Rs. 180 on 21-10-22, of which he has paid a part leaving Rs. 135 still due. There is nothing more to be said about the matter. The decree of the lower Court is set aside. In its place a decree will issue dismissing the suit and ordering the plaintiff Company to pay up the costs of both parties in both Courts. Pleader's fee in this Court will be Rs. 30.