RAMSWAROOP SUNDERLAL GOYAL Vs. NORTH INDIA ASSOCIATION

JUDGEMENT

(1.) Appeal is taken up for final disposal with consent of parties. Heard at length. Perused the record as produced. This is the first appeal by unsuccessful plaintiff.

(2.) The plaintiff's case espoused in the plaint is as follows:-

(3.) The foundation for claim and basis of the relief, as is averred in paragraph 6 of the plaint reads as follows:-