AKHILESH KUMAR VERMA Vs. MARUTI UDYOG LTD.

JUDGEMENT

(1.) BY this judgment, we are disposing these appeals whereby the judgment and decree dated 26th September, 2011 passed in CS (OS) No. 1917/1995 has been impugned.

(2.) FOR the purposes of convenience, we propose to refer to the parties as per their nomenclature in the suit proceedings. The facts giving rise to the litigation are within a narrow compass and are briefly noticed hereafter.

(3.) THE plaintiff, it appears, disputed the order of transfer and made a representation to the defendant no.1 which was not acceded to. The plaintiff then filed CS (OS) No. 539/1990 seeking a declaration and permanent injunction against the aforesaid transfer order.