MYSORE COFFEE CURING WORKS LTD., A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 REPRESENTED BY ITS MANAGING DIRECTOR SRI V. RAMA RAO Vs. COFFEE BOARD BY ITS CHAIRMAN

JUDGEMENT

(1.) ALTHOUGH the matter is listed for admission, I have taken up the appeal for final disposal with the consent of both the learned advocates.

(2.) THIS appeal is directed against the judgment, order and decree passed by the Court of DC Additional City Civil and Sessions Judge (CCH -2), Bangalore, in O.S. No. 7621/1980.

(3.) THE respondent filed its elaborate written statement, denying the claim of the appellant and justifying the deductions of a sum of Rs. 75,264.78.