HUTTI GOLD MINES CO LTD Vs. SYED RAHAMATHULLA

JUDGEMENT

(1.) THIS regular second appeal is by the sole defendant in OS 32 of 1985, on the of file the Munsiff, Lingasugur.

(2.) THE suit was one for declaration of the age of the plaintiff i. e. the date of birth of the plaintiff to be recorded as 15-7-1930 instead of 24 years as on 4-4-1949 as recorded in the service register maintained by the respondent-employer and for all consequential reliefs.

(3.) THE defendant contested the suit. The suit came to be decreed in terms of the judgment and decree dated 18-4-1991 and the aggrieved defendant had preferred a regular appeal in RA No. 13 of 2000 to the Court of additional District Judge, Raichur. The plaintiff has also filed a cross-objection in the appeal, which was later numbered as RA No. 12 of 2002.