INDIAN EXPRESS NEWS PAPERS LTD Vs. K. KARUNAKARAN

JUDGEMENT

(1.) THIS is an appeal by the original defendant No. 2 against the judgment and decree of the learned Judge of the City Civil Court, Bombay, dated January 27, 1975, in S.C. Suit No. 2329 of 1962.

(2.) THE question involved in this appeal is as to whether the Civil Court has jurisdiction to entertain and try the suit in question.

(3.) IT is as against this background that on May 28, 1962, the plaintiff filed the suit giving rise to this appeal, for a declaration that the defendants are bound to recognize him as a chief sub -editor of Daily Newspapers and also to pay him his salary according to the wage scale applicable to a chief sub -editor of a daily newspaper with retrospective effect from June 1, 1958 or, in the alternative, for a declaration that the defendants are bound to pay him dearness allowance in addition to the basic salary and for other consequential reliefs. It may be mentioned that although he was in fact working as an editor of a weekly newspaper viz. - the Screen, his allegation was that there was an oral understanding that he would be treated and paid as an editor of the daily newspaper.