M N G BHARATEESH REDDY Vs. RAMESH RANGANATHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment dtd. 12/7/2019 of a Single Judge of the High Court of Karnataka.

(3.) The first respondent was employed by BGS Apollo Hospital, Mysore, the second respondent,["hospital"] as a Consultant Neurosurgeon on a monthly guaranteed fee of Rs.50,000..00 He worked in that capacity from March 2004 until June 2014. A contract, styled as a Consultancy Agreement was entered into between the first respondent and the hospital on 1/4/2013 containing his terms of engagement. One of the terms of the engagement was that either party may terminate the agreement, with or without cause, by giving a prior notice of thirty days. On 3/6/2013, the management of the hospital enhanced the emoluments of the first respondent by assuring him a guaranteed monthly fee of Rs.4,25,000..00