SHIVRAJ SINGH S/O SRI KHAZAN SINGH Vs. DEVJI MAL ASHA RAM PALIWAL EDUCATIONAL ASSOCIATION KARPUR THROUGH PT. LACHMAN PRASAD DISTT. BULANDSHAHR AND ANOTHERS

JUDGEMENT

(1.) This is a second appeal.

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

(3.) A suit No. 52iof 1971 was filed by the appellant Shivraj Singh Sharma against Devji Mai Asha Ram Paliwal Educational Association and others for a declaration that the resolution dated 24th Oct., 1971, passed by the Managing Committee of the College accepting the resignation of the plaintiff appellant is void and ineffective and that the plaintiff appellant continues in service as Science teacher in the institution. The allegation was that, in fact, he did not submit any resignation out of his own volition on 16th Oct., 1971 but that the resignation had been obtained by undue influence.