CHAIRMAN/MANAGING DIRECTOR Vs. ASHOK BUILDERS

JUDGEMENT

(1.) The appellants, who were original defendants, have filed the present First Appeal on being aggrieved and dissatisfied with the judgement and decree dtd. 30/12/2000 passed by the Second Joint Civil Judge (SD), Himmatnagar, in Special Civil Suit No. 122 of 1990. Cross objections have been filed by the original plaintiff who filed the Civil Suit.

(2.) The case of the respondent - plaintiff, as narrated in the judgement and decree are as under:-

(3.) Though the said notice was received by the defendants the defendants did not comply with the same nor did made the payments at mentioned therein. Hence the plaintiff has filed the present suit for recovery of their dues which are as under: