PARASHARASINGH Vs. HINFUDTAN MANFANESE MINES LTD

JUDGEMENT

(1.) .

(2.) THIS first appeal is by the plaintiff and arises out of a suit filed by him for arrears of remuneration and damages for wrongful dismissal.

(3.) ACCORDING to the plaintiff in addition to the above terms it was orally agreed that the plaintiff's services will not be terminated except for adverse circumstances resulting in stoppage of the mines or working of the mines on profitable basis or for any other just cause and in that eventuality he will be entitled to two months' prior notice and to his allowance at Rs. 1 -4 -0 per ton on the manganese ore raised and not at Re. 1 per ton on the ore railed.