RUDRAPPA Vs. BASAWARAJ

JUDGEMENT

(1.) THIS civil revision petition under Section 115 of Code of Civil procedure is directed against the order dated 18-12-2006 passed on preliminary issue No 4 in OS No 11 of 2005, on the file of Court of additional Civil Judge (Jr Dn), Chincholi.

(2.) THE suit filed by the respondent-plaintiff is for award of damages to the tune of Rs. 15,000/- as against the petitioners herein, who happen to be the secretary and the president respectively of the vyavasaya Seva Sahakara Sangha, Sulepeth, Chincholi taluk, wherein the respondent is working as attender.

(3.) IT appears, the suit is filed on the premise that the petitioners have come in the way of the respondent-employee getting his due and proper salary; that it is because of the inaction or mischievous action on the part of the petitioners herein the respondent-plaintiff is deprived of his rightful enhanced salary.