G NARAYANA RAO Vs. V R NAGMANI

JUDGEMENT

(1.) The arguments of the learned Counsel on both sides are heard.

(2.) This revision is by the defendant in Original Suit No. 10030 of 1992 pending on its file, directing respondent 2 herein to withhold the gratuity amount of Rs. 20,000/- payable to petitioner until further orders.

(3.) The undisputed facts leading to this revision are as stated under: