INDIA SKILLS PVT. LTD Vs. NEERAJ KUMAR PATHAK

JUDGEMENT

(1.) The present appeal has been preferred against the judgment dtd. 29/10/2018 vide which the suit of the appellant/plaintiff for damages in the sum of Rs.3.00 crores on account of loss of reputation, has been dismissed.

(2.) The facts in brief are that the appellant is a Company engaged in the business of providing innovative Human Resource Assessment Solutions for the last seven years and has generated considerable goodwill and reputation as one of the best Human Resource Assessment Solutions provider in India. It has a strong client base which includes the following:

(3.) The respondents were engaged initially as coordinators for the appellant Company. However, on the request of the appellant, Memorandums of Understanding (MoU) dtd. 12/3/2015 and 7/8/2015 were executed with respondent No.1 and 2 individually. The respondents were responsible for certification of assessors and their training on proper Assessment Procedure, as per the guidelines laid down by the appellant. While respondent No.1 was appointed as a coordinator to conduct assessment within the State as well as outside the State as and when directed by the appellant Company, respondent No.2 was appointed as the coordinator exclusively for the State of Uttar Pradesh.