NAVINCHANDRA P SUTHAR Vs. NESCO PRIVATE LIMITED COMPANY

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and award dtd. 4/9/2021 passed by the learned Principal and District and Sessions Judge, Anand in Regular Civil Appeal No.31 of 2020 confirming the order dtd. 24/12/2019 passed by the learned Additional Civil Judge, Anand in Regular Civil Suit No. 255 of 2002, the appellant has preferred present Second Appeal.

(2.) The short facts giving rise to present appeal are as under:

(3.) Heard learned advocate for both the sides and perused the material placed on record of this appeal.