CHAKKUBAI Vs. MIRC ELECTRONICS LTD

JUDGEMENT

(1.) THE case of the complainant is as follows:

(2.) THE case of the 1st opposite party is as follows:

(3.) THE 2nd opposite party filed separate reply version. The averments contained in the reply version are narrated by the 1st opposite party. Therefore, it is needless to extract herein the averments contained in the reply version of 2nd opposite party.