(1.) HEARD Sri V. K. Bisht, Sr. Advocate, assisted by Sri Virendra Kapurwan, counsel for the appellant. This is an appeal filed by the plaintiff.
(2.) BY the present Second Appeal filed under Section 100 of the Code of Civil Procedure, appellant has prayed for setting aside the judgment and decree dated 23. 4. 201 passed by 2nd Additional District Judge, Dehradun in First Appeal No. 267 of 1978 M/s Navin Chemicals Manufacturing and Trading Company Pvt. Ltd. Vs. I. D. P. L.
(3.) PRESENT Second Appeal has been admitted on the following substantial questions of law: